ABHISHEK CHAUDHARY Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By means of present petition filed under Section 439 of the Code of Criminal Procedure, the petitioner is seeking ad-interim as well as regular bail, in F.I.R. No.120, dated 24.09.2019, under Sections 342 , 323 , 500 , 504 , 506-B read with Section 34 of the Indian Penal Code and Section 3(1)(e)(r) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Initially the FIR in question was registered against the petitioner only for the offences punishable under Section 342,1 Whether reporters of Local Papers may be allowed to see the judgment? Yes. 323, 500, 504, 506-B read with Section 34 of the Indian Penal Code. The petitioner had been granted bail in respect of these offences by learned Judicial Magistrate, 1st Class, Court No.4, Hamirpur, vide order dated 26.09.2019 (Annexure P-1). Later on, petitioner acquired the knowledge that Section 3(1)(e)(r) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, has also been added in the FIR in question, whereafter the instant bail application was moved. Interim protection was granted to the petitioner vide order dated 17.10.2019.

(3.) I have heard Mr. Ajay Sharma, learned senior counsel representing the petitioner and Mr. Anil Jaswal, learned Additional Advocate General, for the respondent-State. The status report filed by the respondent-State has been taken on record. I have also perused the record brought by ASI Ajaib Singh, who had partly investigated the matter.