SAU. REKHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By preferring this appeal under Sec. 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, the appellants have challenged the order passed in Criminal Bail Application No.1162/2022 whereby the Additional Sessions Judge-1, Amravati has rejected the anticipatory bail application of the present appellants.

(3.) The appellants are apprehending arrest at the hands of police as Crime No.492/2022 is registered against the present appellants on 16/09/2022 at police station Chandur Railway, District Amravati for the offence punishable under Ss. 324, 452, 294, 143, 147, 504, 506 read with Sec. 149 of the Indian Penal Code and under Ss. 3(1)(r), 3(1)(s), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Act of 1989' for short).