JYOTI VITHAL KHARVA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Apprehending arrest in connection with Crime No.236/2019 registered at Andheri Police Station for the offences punishable under Sections 498A, 323, 504, 506 read with Section 34 of the Indian Penal Code; Sections 4 and 5 of the Dowry Prohibition Act, Section 3(1)(r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "the Atrocities Act"), when, the applicant approached for pre-arrest bail, the learned Additional Sessions Judge declined to grant the protection, whereafter this Appeal is preferred under Section 14A of the Atrocities Act.

(3.) Applicant is senior citizen and mother-in-law of the complainant. Her son is the co-accused. He was arrested and released on bail. As on today, he is in Dubai. It may be stated that, before registration of crime in question, applicant and her husband had fled written complaint at Andheri Police Station, on 18th March, 2019 and narrated, as to how they were harassed by their daughter-in-law; whereafter the parties were called to the police station but the dispute could not be settled; whereafter on 10th May, 2019, complaint was fled by daughter-in-law of the applicant. She belongs to Scheduled Caste. She would allege that, applicant abused her on caste in presence of her neighbours and thereby committed offence punishable under Section 3(1)(r)(s) of the Atrocities Act.