DINKAR APPA DESAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with the Crime No.83 of 2021 registered with CBD, Belapur police station for the offence punishable under Section 500 read with Section 34 of the Indian Penal Code, 1860 and Section 3(1)(q) of the Scheduled Castes and Scheduled Tribes ( Prevention of Atrocities) Act, 1989 ( "Act of 1989 " for short), appellant is seeking pre-arrest bail. Thus, this Appeal under Section 14A of the Act of 1989.

(2.) Before adverting to the prosecution case, it may be noted that the appellant is RTI (Right to Information) activist; whereas the complainant is a 'Law Officer' with the City and Industrial Development Corporation ( 'CIDCO ' for short).

(3.) Whether, allegation, prima-facie, constitute an offence under Section 3(1)(q) of the Act of 1989, is the only question arises for consideration. Section 3(1)(q) reads as under: