AMULYA KUMAR SAHU Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner Amulya Kumar Sahu, who is present in Court, is charged for offences under Sections 3(1)(x) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 registered with Police Station, Shimla. FIR No. 177 of 2013 dated 23.9.2013 has been lodged against him.

(2.) IT is submitted by learned Additional Advocate General that office is non bailable and in this case no bail can be granted. This submission cannot be accepted. In Baldev Singh Bhardwaj vs. State of H.P. 2003(2)

(3.) BAIL subject to his furnishing a personal bond in the sum of Rs. . 25,000/ with one surety in the like amount to the satisfaction of learned Chief Judicial Magistrate, Shimla on or before 5th October, 2013. The petitioner has been accused for offences on complaint lodged by one Shri Sushil Tanwar. It is further directed: