SHIVAJI PRALHAD AATOLE 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. 1/1/2022 refusing to grant the appellant anticipatory bail in connection with Crime No.736 of 2021 registered with Ambad Police Station, Dist. Jalna for the offences punishable under Ss. 323, 504 and 506 of the Indian Penal Code, under Ss. 3(1)(r) and 3(1)(s) of the Act and under Sec. 92 of the Right of Person with Disabilities Act, 2016.

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

(3.) The F.I.R. has been lodged on 27/12/2021. It has been alleged therein that the informant is a Press Reporter. He is the District President of Republican Sena, Sec. for Disables (viax foHkkx), Jalna. The appellant herein has retired on superannuation from the post of Junior Engineer from the office of Sub-Divisional Water Conservation Office, Zilla Parishad, Jalna. On 12/8/2021, the informant had made some complaint against the appellant to his higher-ups. The Chief Executive Officer, Zilla Parishad, Jalna had, therefore, scheduled enquiry in that regard on 15/12/2021. It was about 02.00 p.m. The informant was on his way to the office for enquiry. The appellant allegedly intercepted him and questioned as to why did he make complaint against him to his higher-ups. The appellant allegedly manhandled him and abused over his caste as well. He also gave threats of making him disable in another leg, since the informant has already a disable leg.