BHATULAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocates appearing for the respective parties.

(2.) Admit. Learned Advocates waive service for respective respondents. With consent of the parties, taken up for final disposal.

(3.) Present appeal has been filed under Section 14-A of Scheduled Castes & Scheduled Tribes (Prevention of Atrocities)Act, 1989 (herein after referred to as the Atrocities Act) to challenge order dated 2.7.2020 passed by learned Additional Sessions Judge/Special Judge, Dhule in Criminal Bail Application No.290/2020, wherein, pre-arrest bail application moved by the present appellant came to be rejected. The present appellant is apprehending his arrest in connection with CR No. 98/2020 registered with Dhule Taluka Police Station, Tq. And Dist. Dhule for the offences punishable under Sections 394 , 323 , 504 , 506 read with 34 of IPC and under Sections 3(1)(r)(s) of the Atrocities Act.