YOGESH MAHADEV KAMTHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. At the request of the learned Counsel appearing for the parties, the appeal is taken up for final disposal.

(2.) This is an appeal under Section 14A of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 challenging an Digitally signed by order dated 29.01.2020 passed by the learned Additional Sessions Judge, Thane rejecting the application for bail preferred by the appellant under Section 439 of the Cr.P.C.

(3.) The appellant and his parents have been charge-sheeted by respondent no.1 State at the instance of Vashi Police Station in Crime No. I-21 of 2020 for the offences punishable under Section 498A, 323, 504, 506 of the Indian Penal Code, Section 3(1)(r)(s)(v), 3(2)(va) of S.C.S.T. Act and Section 4 of Dowry Prohibition Act.