MANGESH HIRBA GAVKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants have challenged the order dtd. 29/10/2020 passed by the First Additional Principal Judge, Sessions Court, Dindoshi, Mumbai rejecting the application for anticipatory bail.

(2.) The First Information Report was registered for offences punishable under Ss. 498-A, 323, 504, 509 r/w Sec. 34 of Indian Penal Code (for short " IPC ") and Ss. 3(1)(r) , 3(1)(s) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (for short "SC/ST (Prevention of Atrocities) Act").

(3.) The case is arising out of matrimonial dispute. The Appellants are father-in-law, mother-in-law and brother-in-law of the complainant.