DR. PREMSHANKAR VIDYADHAR BHATT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against an order dtd. 23/12/2021 passed by the learned Special Judge, Kalyan, in Anticipatory Bail Application No.2124 of 2021, whereby the prayer of the appellants - applicants for pre-arrest bail in connection with CR No.767/2021 registered with Mahatma Phule Chowk Police Station, for the offences punishable under Ss. 392, 354, 509, 323, 504, 506 r/w 34 of the Indian Penal Code, 1860 ( "the Penal Code ") and under Ss. 3(1),(r), (s), (w), (w)(i) and (w)(ii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ( "the SC and ST Act, 1989), came to be rejected.

(2.) The background facts leading to this appeal can be stated in brief as under:

(3.) Admit.