VIKAS RANVINDRA BANDGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Challenge in this appeal is to an order dated 01.12.2018 passed by the Additional Sessions Judge, Baramati directing issuance of process against the appellant under Sections 447, 504, 506 of the Indian Penal Code and under Section 3(1)(r) and (s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "the Act of 1989").

(2.) Shorn of unnecessary details, the facts necessary for disposal of the present appeal can be summarized thus.

(3.) On 27.09.2018 one Sampat Shivdas Bandgar lodged a complaint against the respondent no.2 (original complainant) alleging that the respondent no.2 had given threats of false implication of the said Sampat Bandgar on castism and blackmailing him, in future.