MANOJ KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 123 of 2023, dtd. 14/5/2023, registered at Police Station Haroli, District Una, H.P., under Sec. 3(1)(x) of the Scheduled Castes and Scheduled Tribes Act (Prevention of Atrocities) Act. Petitioner was admitted to interim bail on 15/5/2023.

(2.) Status report filed on behalf of the respondent today, reveals that the petitioner has associated himself in the investigation of the case. His custodial interrogation is not required. It is also alleged that the complainant belongs to scheduled caste and the accused/petitioner is a non scheduled caste. The complainant is working as Safai Karamchari in the industrial unit Nestle India Limited. He is an out sourced employ as the cleaning work has been assigned to a contractor. Complainant is also stated to be a Secretary of the Contract Labour Union working in the industrial unit.

(3.) Petitioner/accused is a Labour Welfare Officer in the same company. The complainant has alleged that the petitioner has been forcing him to leave the labour union and when the complainant refused to accept his demand, the petitioner pressurized him and also called him by caste.