SURESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petitions filed under Section 439 CrPC, prayer has been made for grant of bail in FIR No. 162/17 dated 16.8.2017, under Sections 353, 332 and 34 IPC, and Section 3 of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered with Police Station, Ghumarwin, District Bilaspur, Himachal Pradesh.

(2.) Sequel to orders dated 22.8.2017, passed by this Court, whereby aforesaid petitioners were ordered to be enlarged on interim bail, SI Roshan Lal, I/O Police Station, Ghumarwin, Bilaspur has come present with the record. Mr. M.L. Chauhan, learned Additional Advocate General has also placed on record status report prepared on the basis of investigation carried out by the investigating agency.

(3.) Briefly stated, the facts of the case are that aforesaid FIR came to be registered against bail petitioners, at the behest of complainant Chet Ram, who alleged that the bail petitioners, who happened to be the office bearers of Gram Panchayat, Amarpur, misbehaved and called him by his caste. Mr. M.L. Chauhan, learned Additional Advocate General, on the instructions, fairly states that pursuant to order dated 22.8.2017, all the petitioners have joined the investigation. He further states that the investigation is almost complete, save and except MLC, which is to be procured from Regional Hospital.