VINOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the appellants and the learned A.P.P. for the respondent No. 1/State. None for the respondent No. 2, though served.

(2.) ADMIT.

(3.) In this appeal order below Exh. 1, dtd. 13/08/2020 passed by learned Special Judge, Mehkar, District: Buldana in Anticipatory Bail Application No. 144 of 2020, thereby rejecting the application for grant of pre-arrest bail, filed under Sec. 438 of the Code of Criminal Procedure in Crime No. 256 of 2020, dtd. 27/07/2020, registered with Police Station, Janefal, District: Buldana, for the offences punishable under Ss. 143, 147, 149, 354, 324, 323, 504, 506 of the Indian Penal Code and Ss. 3(1)(2), 3(1)(r), 3(1)(s), 3(1)(u), 3(1)(w), 3(1) (w)(i), 3(1)(w)(ii) and 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Atrocities Act"), is under challenge.