RAMHARI ARJUN DARANGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal under section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocity) Act, 1989 (for short 'Atrocity Act'), the appellant has impugned an order dated 3rd January, 2020 passed by the Additional Sessions Judge, Pandharpur below Exhibit 1 in Criminal M.A. No.1312 of 2019 by which his application under section 438 of the Code of Criminal Procedure (for short 'Cr. P. C') came to be rejected.

(2.) The appellant has been booked by Karkamb Police Station of the offences punishable under sections 3 (1) (r) and 3 (1) (s) of the Atrocity Act and under sections 323 , 341 , 504 and 506 of the Indian Penal Code (for short ' I.P.C ').

(3.) Briefly stated the facts are that respondent No.2-Sanjay Navgire (first informant) had approached the Police on 11 th November, 2019. He resides at Village Karole with his parents, wife, brother, sister-in-law and their children jointly. The first informant has also been discharging his function as a Police Patil. The appellant and the first informant were doing business of photography jointly. The first informant had procured certain contracts of video shooting of marriages for the appellant. Since a few customers brought by the first informant could not get their work done which was given to the appellant, the first informant approached the appellant in the month of February, 2019 and inquired about the pending work. It is alleged that the appellant started abusing the first informant and, therefore the first informant had lodged a report against him with the Police. The appellant was enraged with the said report and was in search of an opportunity.