MANJUSHA PAWAN PUNDKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Heard finally by consent of the learned Counsel for the parties.

(2.) The present appeal is filed challenging the order passed by learned Additional Sessions Judge-1, Amravati dtd. 23/08/2022 by which application for grant of anticipatory bail in Crime No.497/2022 for the offences punishable under Ss. 447, 448, 451, 453, 120-B, 34 of the Indian Penal Code and Ss. 3(1)(g), 3(1)(q), 3(1)(za)(e) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 registered at Police Station Rajapeth, Amravati came to be rejected.

(3.) The appellants herein are husband and wife. The appellant no.2 is the science graduate and a qualified pharmacist. As he suffered from brain hemorrhage followed by Epileptic attack in the year 2009, he is not actively involved in work due to physical disability and is under treatment of neurologist. The appellant no.1 is post-graduate in MSW (Master of Social Work), M.Lib. (Master of Library and Information Science). She has been lecturer in Jijamatanagar, Chandur Bazar, Amravati and also at Amravati University. The informant is a former tenant of appellant no.1 and 2 and he also a Director of Ramchandra Health Care LLP Hospital, Amravati. There are civil litigation between appellant no.1 and 2 and the informant on the count of payment of rent.