Laxmi Narain Mittal, J. - (1.) COMPLAINANT Kuldeep Kaur has filed this petition under section 482 read with section 439(2) of the Code of Criminal Procedure and section 18 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short, the Act) for cancellation of anticipatory bail granted to respondent no. 2 and 3/accused by learned Additional Sessions Judge, Ferozepur vide order dated 19.9.2009, Annexures P/1 and P/2 in case FIR No. 67 dated 24.5.2009, under sections 452, 354, 323, 506, 34 IPC and section 3 of the Act, registered at Police Station Zira, District Ferozepur.
(2.) I have heard learned counsel for the parties and perused the case file. Learned counsel for the petitioner contended that in view of section 18 of the Act, provision of section 438 Cr.P.C. relating to anticipatory bail is not applicable to offence under the Act.
(3.) COUNSEL for respondent nos. 2 and 3 contended that prima facie no case for any offence under the Act is made out.;