GOVIND BALAJI DUMPALWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit.

(2.) Present appeals have been filed by the same appellant under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, to challenge the orders passed by learned Special Judge under the POCSO as well as Atrocities Act in Special (POCSO) Case Nos.26/2020, 25/2020 and 34/2020 respectively at Exh.Nos.3, 7 and 4 respectively, rejecting the applications under Section 439 of the Code of Criminal Procedure, 1973 on 03.11.2020. It will not be out of place to mention here that all these cases are arising out of the First Information Report lodged by three different minor girls. The offences those are registered against the present appellant in all those cases are under Section 354, 354-A, 323, 504 of the Indian Penal Code, 1860, under Section 3(1)(w) (i), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and under Section 8, 10, 12, 21 of the Protection of Children from Sexual Offences Act, 2012. All those offences came to be registered with Mandvi Police Station, Mandvi, Tq. Kinwat, Dist. Nanded vide Crime Nos.91/2019, 90/2019 and 94/2019 respectively. It can be seen that the appellant came to be arrested in each of the case one after another. Now, in all the cases the investigation is complete and charge sheet has been filed.

(3.) Heard learned Senior Counsel Mr. R.S. Deshmukh instructed by learned Advocate Mr. D.R. Deshmukh for the appellant, learned APP Mr. S.B. Narwade for the respondent Nos.1 and 2 and learned appointed Advocate Mr. H.V. Tungar for the respondent No.3, in all matters.