GURBACHAN SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioners, who are present in Court, are 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. 198 of 2013 dated 21.10.2013 has been lodged against them. It is submitted by learned Additional Advocate General that offence is non-bailable and in this case no bail can be granted. This submission cannot be accepted.

(2.) In Baldev Singh Bhardwaj vs. State of H.P., 2003 2 ShimLC 55this Court held:-

(3.) The petitioners are taken into custody and released on bail subject to their furnishing personal bond in the sum of Rs. 25,000/- each with one surety in the like amount each to the satisfaction of the Additional Registrar (Judicial) on or before 11th November, 2013. It is further directed: