Punjab-Haryana High Court
Girdhari Lal And Anr vs Devender Kumar And Anr on 25 May, 2015
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH.
CRM-M-17072 of 2015
Date of decision: 25.5.2015
Girdhari Lal & another ...Petitioners
Versus
Devender Kumar & another ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. J.S. Sandhu, Advocate for the petitioners.
Rajan Gupta, J. (oral)
This is a petition under Section 438 read with Section 482 Cr.P.C. seeking pre-arrest bail in a complaint case No.12/15 dated 05.01.2015, wherein petitioners have been summoned to face trial for offence under section 3 (1) (i) (x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and sections 323/506/504/341 IPC.
According to counsel for the petitioners, pre-arrest bail application has been rejected by the Additional Sessions Judge, Kurukshetra on the ground that section 18 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 would operate as a bar.
Under the circumstances, this petition is disposed of and petitioners are relegated to the remedy of seeking regular bail before the trial court. In the eventuality, petitioners move an application for bail within ten days from today, same shall be decided within a week thereafter.
Arrest of the petitioners shall remain stayed till the decision of the bail application.
(RAJAN GUPTA) JUDGE 25.5.2015 'Rajpal' RAJ PAL SINGH 2015.05.25 17:05 I attest to the accuracy and authenticity of this document Chandigarh