DHANAJI GANPATRAO JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel appearing for the applicant.

(2.) By this appeal under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter referred to as S.C.S.T. (Prevention of Atrocities) Act for the sake of brevity) appellant/accused is challenging order passed by the learned Special Judge, Islampur, thereby rejecting his application for anticipatory bail in Crime No.42 of 2020 for offences punishable under Sections 3(1)(r)(s), 3(2)(va), 6 of the S.C.S.T. (Prevention of Atrocities) Act and under Sections 504 , 506 read with 34 of the Indian Penal Code , registered at the instance of respondent no.2.

(3.) Perusal of the First Information Report (FIR) goes to show that the alleged incident took place on 25th August 2019. However, FIR came to be lodged on 8th February 2020. In the entire FIR though it is alleged that the respondent no.2/ First Informant belongs to Hindu Mang, Scheuled Caste, it is not averred that appellant either belongs to Scheduled Caste or Scheduled Tribes.