(1.) Heard learned Advocate Shri MN Desale for appellant; learned APP Mrs. Vaishali Patil for Respondent No.1-State. . It will not be out of place to mention here that on the last occasion when Respondent No.2 failed to appear, this Court had appointed Advocate Sohail Shaikh to represent cause of Respondent No.2. Today, learned Advocate Ms. Shital Waghmare appeared and submitted that she has instructions to appear for Respondent No.2. Both of them have been allowed to make submissions on behalf of Respondent No.2.
(2.) Admit. Learned Advocate for the respective parties waive notice for respective respondents. Taken up for final disposal with consent of the parties.
(3.) Present appeal has been filed under Section 14-A of The Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act , 1989 (herein after referred to as the Atrocities Act) to challenge order dated 19.8.2020 passed by learned Special Judge/Additional Sessions Judge, Dhule in Criminal Bail Application No.605/2020, whereby the pre-arrest bail application of the appellant was rejected. The appellant is apprehending his arrest in connection with CR No.44/2020 registered with Shirpur City Police Station, Tq. Shirpur, District Dhule for the offences punishable under Sections 143, 147, 149, 294, 323, 354, 354-B, 504 and 506 of IPC and under Sections 3(1)(r)(s)(w)(i) of the Atrocities Act, which has been lodged at the instance of present appellant No.2-informant.