RAMESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit.

(2.) Present appeal has been filed under Section 14-A of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act 1989, by the present appellant challenging the order in Criminal Bail Application No. 651 of 2020, dated 11-06-2020, by learned Special Judge, Under the SC & ST (POA) Act, Aurangabad rejecting his application under Section 438 of Code of Criminal procedure. The appellant is apprehending his arrest in connection with Crime No.154 of 2020, dated 09-04-2020, registered with Chikhalthana Police Station, Aurangabad for the offences punishable under Section 354 , 354-A , 506 of the Indian Penal Code, Section 67 (a) of Information Technology (Amendment) Act , 2008 ; wherein later on offences under Section 3 (1) (r) (s) (w), 3 (2) (va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 have been added.

(3.) Heard learned advocate Mr. S. S. Kulkarni for the appellant, learned Additional Public Prosecutor Mr. P. K. Lakhotiya for respondent No.1-State and learned advocate Mr. K. R. Doke for respondent No.2- the informant.