PRAMOD @ TATYA ANIL SAWANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal filed by the Appellant seeking enlargement on bail in connection with C.R. No.347/2021 registered at Velapur Police Station, District Solapur for offences punishable under Ss. 307, 504, 506 of the Indian Penal Code, 1860 (for short "IPC") and Ss. 3(1)(R)(s), 3(2)Va of the Scheduled Castes and Scheduled Tribes (Prevention and Atrocities) Act, 1989 (for short "Atrocities Act") read with Sec. 135 of the Maharashtra Police Act, 1951.

(2.) According to the prosecution on 10/6/2021 Crime No. No.193 of 2021 was registered with the Velapur Police Station against the Appellant. In that proceeding, Respondent No.2 along with the informant had filed an affidavit to oppose enlargement on bail of the Appellant. Respondent No.2 is the informant in the present case.

(3.) In view of the above incident, it is alleged that the Appellant was angry and upset with the Respondent No.2. It is alleged that on 18/10/2021 at about 08.30 p.m. the Respondent No.2 was talking with his friend in front of the hotel of Dada Vadapavwala at Village Kolegaon. At that time, the Appellant came over on his motorcycle and offered to drop the Respondent No.2's friend at his house on his request. It is alleged that as the Appellant was about to leave along with the Respondent No.2's friend, the Appellant abused the Respondent No.2 in filthy language, leading to an altercation, that he thereafter climbed down from his motorcycle and attempted to inflict a blow with the knife on Respondent No.2. At that time, the brother of the Appellant and the others present at the spot of incident intervened and separated the Appellant and Respondent No.2.