SANGITA POPAT BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocates and learned APP appearing for respective parties.

(2.) Admit. Learned Advocate and learned APP waive service for respective respondents. Taken up for final disposal.

(3.) Present appeal has been filed, under Section 14A of Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act , 1989 (herein after referred to as the Atrocities Act), to challenge order dated 19.6.2020 passed by Additional Sessions Judge, Shrigonda/Special Judge, Shrigonda under the Atrocities Act, below Exhibit-1 in Cri(Bail) M.A.No.338/2020. The present appellants are apprehending their arrest in connection with CR No. I-519/2020 registered with Shrigonda Police Station, District Ahmednagar for the offences punishable under Sections 341 , 504 , 506 read with 34 of IPC and under Sections 3(1)(r)(s) of the Atrocities Act. Therefore, they approached the Special Judge for pre-arrest bail, however, it has been rejected. Hence, the present appeal.