ARJUN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit.

(2.) Present appeal has been filed under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter referred to as the 'Atrocities Act') to challenge the order passed by learned Incharge Additional Sessions Judge-1, Hingoli / Special Judge under Atrocities Act on 19-08-2020 in Criminal Miscellaneous Application No.222 of 2020, thereby rejecting the application for pre-arrest bail by the appellant. The appellant is apprehending his arrest in connection with Crime No.141 of 2020 dated 28-07-2020 registered with Basamba Police Station, Hingoli for the offences punishable under Sections 323 , 504 , 506 of Indian Penal Code and Section 3(2) (va) of the Atrocities Act.

(3.) Heard learned Advocate Mr. D. M. Shinde for appellant, learned APP Mr. S. B. Pulkundwar for respondent No.1-State and learned Advocate Mr. M. M. Parghane for respondent No.2 - original informant.