SACHIN M. BHALERAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) It is an appeal under Sec. 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 Ss. 141, 143, 323, 506, 354b of the Indian Penal Code 1860 and Ss. 3(1)(r), 3(1)(s) and 3(1)(w)(i) of the Act of 1989, appellant seeks pre-arrest bail.

(3.) Heard Mr. Parkar, the learned counsel for the appellant, Mr. Khamkhedkar, the learned Prosecutor for the State and Mr. Kuleriya, the learned counsel for the complainant.