SURESH KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present appeal is arising out of order dtd. 7-9-2021 passed by the Special Judge (Atrocities), Baloda Bazar, in Bail Petition No.749/2021.

(2.) The appellant has preferred this appeal under Sec. 14A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act, 1989') for grant of anticipatory bail under Sec. 438 of the Cr.P.C. as he apprehends his arrest in connection with Crime No.409/2021, registered at Police Station Bhatapara, Baloda Bazar, District Balodabazar (CG) for offence punishable under Sections 294, 506 IPC, Sec. 3(1)(r) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) As per the prosecution case, the appellant has certain property bearing khasra No.182/1, 182/4, 182/5, 182/6, 182/8 which was purchased in part and his name was initially recorded. Subsequently, when the appellant wanted the copy of the revenue records, in the khasra number name was not recorded, therefore he approached the patwari complainant Fani Bhushan Bage. It is alleged that the patwari demanded an amount of Rs.50,000.00 and for that the appellant made a complaint to the Collector. Thereafter, the report has been made wherein it is alleged that the appellant has abused in the name of the caste to intimidate the complainant.