SHRI SANTOSH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER is present in Court. He has been charged for the offence under Section 3(1)(x) of the Prevention of Atrocities against Scheduled Castes and Scheduled Tribes, Protection Act. Learned counsel appearing for the petitioner relies upon the decision of this Court in Baldev Singh Bhardwaj Vs. State of H.P., : 2003(2) Shim. L.C. 55, who prays for grant of bail. In Baldev Singh Bhardwaj's case supra, this Court held:

(2.) PETITION stands disposed of. It will be open to the parties to apply for modification of this order, if the need so arises.