AJINKYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ADMIT. Heard finally with the consent of learned Counsel for the parties.

(2.) Present appeal is preferred by the appellant under Sec. 14A of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Act of 1989' for short) against the order by which the anticipatory bail application of the appellant, is rejected by the Sessions Court.

(3.) Present appellant has filed an application for grant of anticipatory bail under Sec. 438 of Code of Criminal Procedure in connection with Crime No.459 of 2023 registered at police station Gadge Nagar, Amravati under Ss. 323, 504, 506(2) of the Indian Penal Code and under Ss. 3(1)(r) and 3(1)(s) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989. The appellant is apprehending his arrest at the hands of the Police as crime is registered on the basis of report lodged by Manoj Rameshrao Ingle on an allegation that on 1/4/2023 at about 2.20 p.m., he reached at Irvin square, near Rajeshwari Vidyalaya near his house on Priyanka colony road. At about 4.15 p.m., when he was alone on the road one person came by covering his face by dupatta and snatched dupatta which was around his neck. Due to which he fallen on the ground. During scuffle he removed the dupatta of the said person and it revealed to him that said person is the present appellant by name Ajinkya Ghogare. It is further alleged that the present appellant attempted to press his neck by means of said dupatta and assaulted him by fist and kick blows and also threatened him. On the basis said report, police have registered the offence against the present appellant.