SUBHASH SHARMA @ CHAND Vs. STATE OF H P

JUDGEMENT

(1.) Petitioner herein is an accused in FIR No. 144/18 registered under Section 504 and 506 of the Indian Penal Code and Section 3(1) of the SC & ST (Prevention of Atrocities) Act, 1989 in Police Station, Nurpur, District Kangra, H.P. at the instance of Jagdish Raj with the allegations that on 11th April, 2018 around 12.15 p.m. when he met the accused-petitioner in connection with matrimonial dispute of his daughter with his son-in-law Suram Singh, he not only called him by his caste but also hurled filthy abuses. The accused-petitioner has surrendered in this Court and also filed the present application with a prayer to admit him on bail.

(2.) The I.O. Deputy Superintendent of Police, Nurpur Sh. Naveep Singh is present in person and has produced the record.

(3.) Status report has also been filed.