YOGESH DNYANDEO NIMBALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Appeal under Sec. 14A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (for short "SC/ST (Prevention of Atrocities) Act"). The Appellants is aggrieved by the order dtd. 26/4/2023 passed by the learned Additional Sessions Judge, Baramati, rejecting the application for anticipatory bail preferred by the Appellant.

(2.) The Appellant is apprehending arrest in connection with C.R. No.206 of 2023 registered with Baramati Police Station, Dist. Pune for offences punishable under Ss. 504 & 506 of Indian Penal Code (for short " IPC ") and Ss. 3(1)(r) & 3(1)(s) of the SC/ST (Prevention of Atrocities) Act.

(3.) The complainant has alleged that, on 14/4/2023, the Appellant has abused the complainant on the basis of his caste. The First Information Report (for short 'FIR') was registered on 15/4/2023 at 22.24 hours.