UDDHAV RANGNATH KADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these appeals are filed by the accused persons in Crime No.24 of 2020, registered with Sirsala Police Station Dist. Beed for the offences punishable under Section 306, 504 read with 34 of Indian Penal Code and under Section 3 (1) (r) (s), 3 (2) (v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989. They are apprehending their arrest in connection with the said crime and, therefore, they had approached learned Special Judge, Majalgaon Dist. Beed for anticipatory bail under Section 438 of Code of Criminal Procedure, however the applications filed by all the appellants have been rejected. Hence, they have filed these appeals, under Section 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989

(2.) Admit.

(3.) Heard learned Advocate Mr. S. J. Salunke for all the appellants, learned Additional Public Prosecutor Mr. S. W. Munde for respondent-State in all the appeals, and learned Advocate Mr. N. B. Sandanshiv for original informant respondent No.2 in all the matters.