GEETA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is under Section 439 of the Code of Criminal Procedure, seeking ad-interim as well regular bail in FIR No. 156/2010, dated 10.9.2010, registered in Police Station, Bhoranj, District Hamirpur, Himachal Pradesh, under the provisions of Sections 379 and 447 of the Indian Penal Code and Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the 'SCST Act').

(2.) The bail petitioner allegedly called the complainant by name and used the words which are prohibited under the provisions of the SCST Act.

(3.) Sub Inspector Rajeshwar Singh, Police Station, Bhoranj, District Hamirpur, Himachal Pradesh, is present alongwith record. He has filed the status report, which is taken on record in Cr.MP(M) No.1214/2019 and has also brought the police file. I have seen the status report as well as the police file to the extent it was necessary for the purpose of deciding the present petition and the same stands returned to the police official.