DIPAK VYANKATRAO YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal against order dated 18 th March, 2020 passed by Special Judge, Osmanabad below Bail Application moved in Crime No.36 of 2020, registered at Shiradhon Police Station, Osmanabad under Sections 323 , 324 , 504 , 506 , 452 , 109 , 143 , 147 , 148 , 149 of Indian Penal Code and Section 3(1)(r)(s) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(2.) Perused the record. Heard Ms. Tanvi Jadhav, advocate for appellant - accused and APP for State.

(3.) It is evident from the record that on 30 th March, 2020 this Court (Coram: T. V. Nalawade, J.) directed to keep the matter on 30th April, 2020, after observing that learned Sessions Judge, Osmanabad, rejected the application for anticipatory bail in view of Section 18 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 and the Bench of Hon'ble four Judges of the Principal Seat of this Court has observed that unless it is absolutely necessary, police will not take coercive action.