MANJIT SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court for grant of pre-arrest bail, in case FIR No. 86/2023, dtd. 21/3/2023, registered under Ss. 3(1)(g) of the Scheduled Castes and Schedules Tribes (Prevention of Atrocities) Act, 1989, at Police Station Nalagarh, District Solan, H.P.

(2.) The accusation against petitioner is that in 2021, he disrupted and blocked the water line catering to the complainant, who is a member of Scheduled Caste. It is alleged that on 16/5/2021, complainant made a complaint. Police recorded the DDR, but no case was registered. Now, the case has been registered on 21/3/2023.

(3.) On 18/4/2023, petitioner was admitted to interim bail by a Co-ordinate Bench of this Court. Thereafter, petitioner has joined the investigation time to time as required by the investigating officer of the case.