ANKUSH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present appeal has been filed under Section 14-A (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter referred to as the 'Atrocities Act') to challenge the order dated 21-07-2020 passed by learned Special Judge/Additional Sessions Judge-7, Aurangabad in Bail Application No.781 of 2020. The present appellant is apprehending his arrest in connection with Crime No.105 of 2020 registered with Ajintha Police Station, Tq. Sillod, Dist. Aurangabad for the offences punishable under Sections 354 , 354-D , 504 of Indian Penal Code, Sections 8 and 12 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as the 'POCSO' Act) and Sections 3(1)(r), 3(1)(s), 3(1)(w), 3(2)(va) of the Atrocities Act.

(2.) It will not be out of place to mention here that during the proceedings, a report has been given by the Investigating Officer that he has added offences under Sections 466 , 468 and 471 of Indian Penal Code against the present appellant.

(3.) Heard learned Advocate Mr. T. M. Venjane for appellant, learned APP Mr. A. M. Phule for respondent No.1 - State and learned Advocate Mr. V. S. Salve, who is appointed to represent the cause of respondent No.2.