RAMESH HARISHCHANDRA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These appeals under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'SC and ST Act'), assail the legality, propriety and correctness of the orders passed by the learned Special Judge, Mangaon, Raigad, rejecting the applications of the appellants-applicants for pre-arrest bail, in connection with C.R. bearing No. 146/2019 registered at Mahad Police Station for the offences punishable under Section 307, 326, 325, 324, 323, 120-B, 143, 147, 148, 149, 109, 201 of the Indian Penal Code, 1860 ('Penal Code') and Section 3(1)(4), 3(ii)(va) of the SC and ST Act, Section 3(1) of the Prevention of Damage To The Public Property Act, 1984 and Section 37 read with 135 of the Maharashtra Police Act, 1951, against the appellants and co-accused.

(2.) Since all the appellants had sought anticipatory bail in connection with C.R. bearing No. 146/2019, though their applications have been dismissed by the learned Special Judge by distinct orders, we deem it appropriate to decide all these appeals by this common judgment.

(3.) These appeals arise in the backdrop of following facts:-