TUSHAR SOMNATH DHEMBE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit.

(2.) Present appeal has been filed under Section 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 challenging the order of rejection of application for anticipatory bail in Criminal Miscellaneous Application No.158/2019 by learned Special Judge/Additional Sessions, Sangamner dated 17.10.2019.

(3.) The applicants are apprehending their arrest in Crime No.612/2019 dated 27.09.2019 lodged at the instance of the present respondent No.2 for the offences punishable under Section 120(B) , 363 , 384 , 392 , 420 of the Indian Penal Code and under Section 3(1)(x) , 3(1)(zb) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act .