PRAFULL MULCHAND BRAMHECHA 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 passed by Special Judge/4th Additional Sessions Judge, Aurangabad in Criminal Bail Application No.486/2020 dated 07.07.2020, thereby the application filed by present appellant for pre-arrest bail was rejected. The appellant is apprehending his arrest in connection with Crime No.39/2020 registered with Police Station, Cantonment for the offence punishable under Section 452 , 325 , 323 , 504 , 506 read with Section 34 of the Indian Penal Code and under Section 3(1)(r) and 3(1)(s) of the Atrocities Act.

(3.) Heard learned Advocate Mr. J.V. Deshpande for appellant, learned APP Mr. S.B. Pulkundwar for respondent No.1 and learned Advocate Mr. I.D. Maniyar for respondent No.2.