RAJENDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present appeal has been filed under Section 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 with Section 438 of Code of Criminal Procedure in order to challenge Judgment and order dated 27-07-2020, by learned Additional Sessions Judge, Dhule in Criminal Bail application No.484 of 2020, by which the bail application under Section 438 of the Code of Criminal procedure filed by the present appellants came to be rejected. The appellants are apprehending their arrest in Crime No.36 of 2020 dated 19-05-2020, registered with Thalner Police Station Dist. Dhule for the offences punishable under Section 307 , 143 , 147 , 148 , 149 , 509 , 323 , 324 , 504 , 506 , 427 of Indian Penal Code and Section 3 (1) (r) (s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(2.) Admit.

(3.) Heard learned Advocate Mr. D. A. Mane for the appellants, learned Additional Public Prosecutor Mr. S. W. Munde for respondent No.1 - State. Though respondent No.2 was duly served, she did not appear and, therefore, the advocate Mr. R. M. Gaikwad was appointed by this Court as Amicus Curiae to represent the cause of respondent No.2.