AMOL OMPRAKASH KOMAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Gandhe, learned counsel for the appellant, Shri Khan, learned A.P.P. for the respondent No.1/State and Shri Kulsange, learned counsel for the respondent No.2.

(2.) ADMIT.

(3.) This is an appeal arising out of the order dtd. 19/12/2018, passed below Exh.1 in Miscellaneous Criminal Bail Application No.204 of 2018 passed by the learned Additional Sessions Judge, Kelapur, rejecting the pre-arrest bail of the appellant in Crime No.1129 of 2018, dtd. 2/12/2018, registered with Police Station Pandharkawada, District Yavatmal, for the offences punishable under Ss. 384, 501 and 504 of the Indian Penal Code and Sec. 3 (1)(r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities ) Act, 1989 (hereinafter referred to as "Atrocities Act").