SAMBHAJI OGIRAJ BADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. Learned Advocate and learned APP waive service for respective parties. Taken up for final disposal.

(2.) Present appeal has been filed by accused Nos.1 & 2 under Section 14A-2 of Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act (hereinafter referred to as the Atrocities Act) to challenge rejection of their pre-arrest bail application No.240/2020 by learned Special Judge,Majalgaon on 24.7.2020. The appellants are apprehending their arrest in connection with CR No. 150/2020 dated 17.6.2020 registered with Dharur Police Station,District Beed for the offences punishable under Sections 354 read with 34 of IPC and Section 3(1)(s) of SC and ST (Prevention of Atrocities) Act.

(3.) Heard learned Advocates and learned APP appearing for the respective parties.