SUNIL RAOSAHEB DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit.

(2.) Present appeal has been filed under Section 14-A (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (hereinafter referred to as "The Atrocities Act") to challenge order dated 27.08.2020 by Special Judge under The S.C. & S.T. (POA) Act, Aurangabad in Criminal Bail Application No.1127/2020. The pre-arrest bail application filed by the present appellant came to be rejected. The appellant is apprehending his arrest in Crime No.161/2020 for the offence punishable under Section 452, 504 and 506 of the Indian Penal Code, under Section 3(1)(r), 3(1)(u) of the Atrocities Act and under Section 66-A of the Information Technology Act.

(3.) Heard learned Advocate Mr. P.M. Nagargoje for appellant, learned AGP Mr. S.B. Pulkundwar for respondent No.1-State and learned Advocate Mr. Preetam Madukar for respondent No.2.