DHIRAJSING KAILAS GHUNAVAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ('the Act'). The challenge herein is to order dtd. 3/1/2022 rejecting the application of the present appellants for anticipatory bail. The appellants claim to have an apprehension of arrest in connection with Crime No. 439 of 2021 registered with Khultabad Police Station, Dist. Aurangabad for the offences punishable under Ss. 307, 326, 325, 323, 504, 506, 143, 147, 148 and 149 of the Indian Penal Code ('I.P.C.') and under Ss. 3(1)(r), 3(1)(s), 3(2), 3(V) of the Act.

(2.) Heard. Perused the First Information Report ('F.I.R.') and the documents relied on.

(3.) Learned counsel for the appellants would submit that general allegations have been made against the appellants herein about having abused the informant over his caste and assaulted as well. The nature of allegations does not attract the offence punishable under Sec. 307 of the I.P.C. Exaggerations have been made with a view to make the offence grievous. The F.I.R. has also been lodged against the informant herein. Appellant No.8 is seventeen years of age, as such a juvenile. Some of the appellants are in the age group of twenty one years. They are taking education. If they are arrested, it will spoil their career. Learned counsel, therefore, urged for grant of anticipatory bail.