SATISH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit.

(2.) The appellants have filed present appeals under Section 14-A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter referred to as "the Atrocities Act") to challenge rejection of their applications i.e. Miscellaneous Criminal (Bail) Application No.213 of 2019 and Miscellaneous Criminal (Bail) Application No.214 of 2019 by the learned Special Judge/Additional Sessions Judge, Kandhar on 24-12-2019.

(3.) The appellants were apprehending their arrest in Crime No.334 of 2019 registered with Kandhar Police Station, District Nanded for the offences punishable under Sections 341 , 143 , 147 , 148 , 323 , 504 of Indian Penal Code and Sections 3(1)(r)(s) , 3(1)(d)(e) , 3(2) (5-A) of the Atrocities Act. The said FIR was lodged at the behest of respondent No.3. Their application for pre-arrest bail came to be rejected on the ground that prima facie case has been made out and there is bar under Section 18-A of the Atrocities Act.