PRADEEP RAMCHANDRA UBALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit.

(2.) Present appeal has been filed by the original accused under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 with Section 438 of the Code of Criminal Procedure, 1973 to challenge the order passed by learned Additional Sessions Judge, Nanded in Criminal Appeal No.832/2019 dated 03.10.2019, whereby his application for pre-arrest bail came to be rejected.

(3.) The appellant has come with a case that after retirement he was selected as In-charge Security Officer of Government Medical College, Nanded. He is serving there since 01.03.2019. He has been given office/chamber in the premises of the Hospital itself. A patient by name Pallavi Aakash Khare was admitted in the hospital for delivery. She had undergone cesarean operation, but her child was suffering from high fever. In the intervening night of 22.06.2019 to 23.06.2019 it was advised, that the child should be taken for check up from a Paediatrician. Patient Pallavi was admitted in Ward No.17. The nursing staff had asked the attendant of the patient i.e. her mother by name Ranjana Janardhan Gaikwad to go to the informant i.e. present respondent No.2 for keys of the main gate of Ward No.17. Respondent No.2 was working as Security Guard and she got annoyed with the patient and her attendant, who had disturbed her sleep. The informant not only abused the patient and the relative but slapped the patient. The said patient narrated the incident to the appellant. Night Supervisor also narrated the said incident. On the next morning the first shift Supervisor Ajay Gaikwad had contacted the patient, who was abused by the informant and at that time, it was insisted by the patient that report should be lodged against the informant. Accordingly, written complaint was filed.