SUSHEEL KUMAR KHEMARIA Vs. STATE OF M P

JUDGEMENT

(1.) HEARD . Case diary perused. 1. The applicant apprehends arrest in connection with Crime No. 2/05 registered under section 294 of IPC and section 3(1) (10) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act.

(2.) ACCORDING to prosecution, the applicant who happened to be the Deputy Director of Veterinary Department, insulted and did not permit the complainant to participate in the departmental meeting on the ground that he was not invited in the meeting and that he was a Scheduled Caste and for that reason maltreated him.

(3.) WITHOUT commenting on merits of the case, considering the submission of the counsel, the fact and circumstances, the nature and character of the evidence collected by the Investigating Officer, this application is allowed. It is directed that in case of arrest, the applicant be enlarged on bail on his furnishing a personal bond in the sum of Rs. 10,000/- (Rupees ten thousand) and a surety bond in the like amount to the satisfaction of Police Officer making arrest.