KAVITA MAHENDRA MAHAKAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal under sec. 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 ('the SC and ST Act, 1989') is directed against the orders dated 16 th December 2021 in Anticipatory Bail Application Nos.1821 of 2021 and 1825 of 2021, passed by the learned Sessions Judge, Kalyan, whereby the prayer of the appellants for pre-arrest bail in connection with C.R.No.178 of 2021, registered with Badlapur Police Station for the offences punishable under Sec. 354, 452, 253, 341, 504 and 506 read with 34 of the Indian Penal Code, 1860 ('the Penal Code') and Sec. 3(1)(r), 3(1)(s), 3(1)(za) (C) and 3(2)(va) of the SC and ST Act, 1989 came to be rejected.

(2.) Admit.

(3.) Heard fnally.