YUVRAJ BABURAO NIKUMBH, Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit.

(2.) Present appeal has been filed by the original accused under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 to challenge order dated 24.08.2020 by learned Special Judge/Additional Sessions Judge, Amalner in Criminal Bail Application No.246/2020. By this order the application for pre arrest bail filed by the present appellants has been rejected. The appellants are apprehending their arrest in Crime No.481/2020 dated 25.07.2020 registered with Amalner Police Station, Amalner, Dist. Jalgaon, for the offence punishable under Section 354 , 504 , 506 of the Indian Penal Code and under Section 3(1)(r) and 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(3.) Heard learned Advocate Mr. Joslyn M. holding for learned Advocate Mr. P.S. Paranjape, learned APP Mrs. R.P. Gaur for respondent No.1 and learned appointed Advocate Mr. K.G. Gaikwad for respondent No.2.