Mehinder Singh Sullar, J. - (1.) PETITIONER -Yashbir son of Balbir, has directed the instant petition for the grant of regular bail, in a case registered against him along with his other main co -accused and brother Yashpal (Sarpanch), vide FIR No. 312 dated 13.06.2014, on accusation of having committed the offences punishable under Sections 323, 354A, 506, 34 IPC and Section 3 of The Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for brevity "the SC & ST Act), by the police of Police Station Samalkha, District Panipat.
(2.) NOTICE of the petition was issued to the State. After hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration of the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.
(3.) PRECISELY , the allegations contained in the complaint lodged by complainant -Gulshan Kumar son of Ram Kumar, which formed the basis of FIR, are as under: - Sir, it is requested that Sarpanch, Gram Karhans has done molesting and given beating to our ladies. A threatening has been given to play with the honour of our ladies after calling the goons in the night. We have apprehension of our lives. Dirty abuse is given to our ladies such as Chamari, Gindli, Neech and extra, which we cannot write. Our ladies be protected, as we go for duties in the night. Therefore, justice be given to us. If any mishappening occurs with us, then Sarpanch will be responsible for that. It is requested to you that appropriate action be taken against Sarpanch and his brother Yashbir.;