SHRIRANG RAMJI KESARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These appeals are filed under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ('Act of 1989' for short).

(2.) Apprehending arrest in connection with the Crime No.204 of 2021 registered with Kharghar Police Station for the offences punishable under Sections 141, 143, 323, 354-B and 506 of the Indian Penal Code, 1860 and Sections 3(1)(r), 3(1) (s) and 3(1)(w)(i) of the Act of 1989, appellants are seeking pre-arrest bail.

(3.) Primary evaluation of the representations made by the villagers in May, 2021 to the Revenue Authorities, reveals long standing dispute between the appellants and the complainant over the cultivation of the lands, that were allotted to the appellants by the State, being Project Affected Persons. In the representations, appellants were apprehensive that they would be implicated in false case by the complainant or other cultivators over a dispute with them, concerning cultivation of lands.