CHANDRAKANT DNYANDEO JANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) By this appeal preferred under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (for short 'SCST Act') the Appellant seeks pre-arrest bail in connection with C.R. No. 48 of 2022 registered with Malegaon Police Station for the alleged offences punishable under Sec. 307 , 326 , 324 , 143 , 147 , 148 , 149 , 323 , 504 , 506 of the IPC and under Sec. 3(1)(r), 3(1)(s), 3(2)(v) of the SCST Act and consequently quashing of the impugned order dated 17 th April 2023 passed by the learned Additional Sessions Judge, Baramati below Exhibit 20 in Special Case no. 53 of 2023.

(3.) Learned counsel for the appellant states that the appellant is not alleged to have abused any of the injured persons. He submits that the allegation of abuse for the alleged offence punishable under the SCST Act is not against the appellant and is only against co- accused Dnyandeo Jankar and Savita. He further submits that the allegations of assault by the appellant are false, and the same is evident from the injury certificate, which is on page 94 of the appeal memo.