PAWAN KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD and gone through the report filed.

(2.) PETITIONER has been arrested in FIR No. 27 of 2010 dated 9.2.2010, under Sections 354 and 506 Indian Penal Code read with Section 3(1) (10) (11) (12) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities Act), 1989.

(3.) ACCORDING to the learned Additional Advocate General, challan is complete and his likely to be filed in the Court. Police is also stated to have verified about the permanent address and landed property of the Petitioner and it is informed that the Petitioner has a house and landed property at Haridwar.