KRISHAN LAL Vs. STATE OF H P

JUDGEMENT

(1.) THIS is an application, under section 439 Cr.P.C., for releasing the petitioner on bail, in FIR No. 110/12 dated 27.6.2012, registered at Police Station, Sundernagar, Distt. Mandi, under section 504 IPC and section 3 (1)(X) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, Act).

(2.) IT has been stated that false case has been registered against the petitioner, under section 323 IPC and section 3 (1)(X) of the Act. The petitioner is innocent, he has committed no offence. He has been falsely implicated at the instance of one Bhagat Ram. The petitioner was mercilessly beaten up by Bhagat Ram and his family Whether the reporters of the local papers may be allowed to see the Judgment? yes members. The petitioner went to lodge the FIR against them, but due to intervention of some persons, the matter was amicably settled, but Bhagat Ram lodged the FIR against the petitioner at Police Station. It has been stated that FIR has been lodged to harass the petitioner.

(3.) THE status report has been filed. It has been stated that Chint Ram on 22.6.2012 submitted an application before Sub Divisional Magistrate, Sundernagar stating therein that petitioner for the last about 15 days from the roof top of his house had been calling the complainant with caste words and hurling abuses. The petitioner said that complainant belonged to lower case "chamar". The petitioner had been proclaiming that he would not allow the complainant to take water, the petitioner actually cut water supply of the complainant on 15.6.2011, the matter was reported at Police Post, Salapar Colony, however, it was compromised on 17.6.2011. The petitioner admitted that he would not repeat his actions and would not abuse the complainant.