RAMESH GOEL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail application, under Section 439 of the Code of Criminal Procedure, is maintained by the petitioner for releasing him on bail, in case F.I.R. No. 204 of 2017, dated 03.10.2017, under Sections 504 & 506 of the Indian Penal Code and Section 39(i) (x) of SC & ST (Prevention of Atrocities) Act, registered at Police Station Baddi, District Solan, H.P.

(2.) As per the petitioner, he is innocent and has been falsely implicated in this case. Further he is joining and cooperating with the investigation and not in a position to flee from justice.

(3.) Police report stands filed. As per the prosecution, on 22.08.2017 at about 5:00 p.m., when complainant and the petitioner were sitting inside their factory, a scuffle took place between them and the petitioner started fighting with the complainant, he also abused the complainant by passing racial comments. Therefore, an F.I.R., under Sections 504 & 506 of the Indian Penal Code and Section 39(i) (x) of SC & ST (Prevention of Atrocities) Act, was registered against the petitioner.