DILIP KANTILAL BORA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these Appeals preferred under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act challenging the orders dtd. 24/3/2023 passed by the learned Additional Sessions Judge, Pune rejecting the application for anticipatory bail.

(2.) The First Information Report is registered by Respondent No.2 vide C.R. No.99 of 2023 for offences under Ss. 323 , 324 , 504 , 506 read with 34 of the Indian Penal Code and Ss. 3(1)(r)(s), 3(2)(va) of SC and ST Act and Sec. 7(1)(d) of the Protection of Civil Right Act.

(3.) The complainant has referred to two incidents alleging that there were abuses on caste at the instance of the accused. However, the date of occurrence of the first incident has not been mentioned in the FIR. The second incident is dtd. 9/3/2023. It is alleged that, the appellant Nitin Kantilal Bora was at his shop. He came out of his shop with iron rod and gave blow on the right leg of the complainant. Appellant Dr.Dilip Kantilal Bora was armed with stick. He confronted the complainant by abusing him on his caste. The appellant No.3 Mina Dilip Bora also came to the spot of incident. She abused the complainant and others on the basis of caste. Akbar Sayyed and Vilas Dhaigade came to the spot and intervened in the quarrel.