BALDEV SINGH BHARDWAJ Vs. STATE OF H P

JUDGEMENT

(1.) The order will dispose of this petition under Section 439 of the Code of Criminal Procedure for the grant of bail.

(2.) It appears, a case for an offence punishable under Section 3(X) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, was registered against the petitioner with Police Station, Pachhad, in terms of FIR No. 11/2003, dated 20th March, 2003 on a complaint lodged by complainant Ram Nath through the Deputy Commissioners Office, Sirmaur at Nahan.

(3.) According to the petitioner, he is BJP President of Sarahan Block in the District Sirmaur. He is also Pradhan of Gram Panchayat Rajon of Tehsn Pachhad and is active in social life. He also holds various other political offices.