NANDKISHOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The learned Advocate for the original informant / respondent tenders across the bar affidavit-in-reply. It is taken on record.

(2.) Heard. With the consent of the parties heard finally. Admit.

(3.) This is an Appeal under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter, "the Atrocities Act"), seeking anticipatory bail and being aggrieved and dissatisfied by the rejection of their such request by the learned Special Judge in connection with Crime No.438/2020 registered with Akhada Balapur Police Station, Hingoli, Dist. Hingoli for the offences punishable under Sec. 143, 147, 149, 324, 323 and 506 of the Indian Penal Code and Sec. 3(1) (r) and 3(1) (s) of the Atrocities Act.