- (1.) Crl. Misc. No. 57082 of 2011:
(2.) Allowed as prayed for. Annexures R-1 and R-2 are taken on record, subject to all just exceptions.
(3.) Main Case: Accused Naresh has filed this petition for anticipatory bail in case FIR No.732 dated 03.12.2010, under Sections 323, 324, 34 of the Indian Penal Code (in short -- IPC) and Sections 3 and 4 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short -- the Act), registered at Police Station Jhajjar, District Jhajjar.;