AMIT DATTA TELANG 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 in this appeal is to an order dtd. 12/2/2020 in Criminal Bail Application No. 34 of 2020 passed by the learned Special Judge, Osmanabad refusing to grant the appellants anticipatory bail in connection with Crime No. 16 of 2020 registered with Tuljapur Police Station, Dist. Osmanabad for the offences punishable under Ss. 323, 324, 506, 143, 147, 149 of the Indian Penal Code ('I.P.C.') and under Ss. 3(1)(r)(s), 3(2)(v)(a) of the Act.

(2.) Heard. Perused the First Information Report ('F.I.R.') and related papers.

(3.) The F.I.R. has been lodged on 13/1/2020 in relation to the incident that took place on 8th and 9th of the same month. It has been averred in the F.I.R. that the informant's two sons viz. Shubham and Saurabh were watching television program at home. It was about 08.30 p.m. of 8/1/2022. The appellant alongwith 4-5 others came home of the informant. They called her sons out of the home. The informant, therefore, went out to see what the matter was. The appellants pushed her and beat up her sons Shubham and Saurabh. She worked out the truce. The appellants and their companions then left. Again by 08.00 p.m. on the next day, the informant heard some quarrel outside of her residence. She, therefore, came out to see the appellants alongwith four-five boys assaulting her sons Shubham and Saurabh. Amit assaulted Shubham with iron rod, while Meghraj with fists and kicks. When the informant intervened, the appellants abused her over her caste.