JAVED RAZA SHROFF Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal under Sec. 14-A of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter refer to as Atrocities Act). The appellant has challenged the Order dtd. 14/11/2022 passed by the Court of learned Additional Sessions Judge, Sessions Court, Mumbai in Anticipatory Bail Application No. 2420 of 2022.

(2.) The appellant is apprehending arrest in C.R. No. 571 of 2022 registered with Dongri Police Station for offences under Sec. 354-A, 504, 506, 509 of Indian Penal Code (for short 'IPC') and Sec. 3(1)(W)(I)(II) of Atrocities Act.

(3.) The First Information Report (for short 'FIR') was registered at the instance of respondent No. 2. The brief allegations in the FIR are as follows :