MILIND MADHUSUDAN DANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal under Section 14A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 ( "the SC and ST Act, 1989 ") calls in question the legality and correctness of an order dated 26th February, 2020 in Criminal Application No.1909 of 2019, passed by the learned Additional Sessions Judge, Nashik, whereby the prayer of the appellant - accused for pre-arrest bail in connection with CR No.636 of 2019, registered for the offences punishable under Sections 376, 313, 354, 417, 493, 496, 323, 504 and 506 of the Indian Penal Code, 1860 ( "the Penal Code ") and Sections 3(1)(r)(s), 3(2)(va) and 3(2)(v) of the SC and ST Act, 1989, at the instance of respondent no.3 - prosecutrix, came to be rejected.

(2.) The background facts necessary for the determination of this appeal can be stated as under;

(3.) Being aggrieved, the accused has preferred this appeal. On 9 th March, 2020, noticing the fact that the interim protection granted by the trial Court was in operation till 11th March, 2020, the interim protection came to be extended till the next date, and has since been continued from time to time.