BABURAO BHIMRAO CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appeal is fled to challenge the order passed by the learned Additional Sessions Judge Bhoom District Osmanabad. In Bail Application No. 54/2020. The application was fled for relief of anticipatory bail in C.R. No. 18/2020 registered in Ambi Police Station for the offences punishable under Sections 354- A, 354-D, 504, 506 read with Section 34 of the Indian Penal Code and under Sections 3(1) (w), 3(2)(va) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act 1989.

(2.) Both the sides are heard.

(3.) The crime is registered on the basis of report given by the lady of Scheduled Caste who aged about 35 years. She is married and she has three issues/ children. She is living separate from her husband but her children are living with her and she is somehow maintaining her family.