NAVNATH YASHVANT JAGDALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Appeal under Sec. 14-A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act . Appellant is aggrieved by order dtd. 2/6/2023 passed by learned Special Judge, Barshi rejecting the application for anticipatory bail preferred by the Appellant.

(2.) Appellant is apprehending arrest in connection with C.R. No.388 of 2023 registered with Karmala Police Station, Solapur on 18 th May 2023 for offences punishable under Ss. 354(D), 509, 506 of Indian Penal Code and Ss. 3(1)(w)(ii), 3(1)(r), 3(1)(s), 3(2)(va) of the SC and ST (Prevention of Atrocities) Act.

(3.) Case of the prosecution is that, the accused has been constantly looking at her by sitting near the grocery shop situated in front of her house. The accused used to make gestures at her. These acts were committed since last two years. The accused was making signal for having friendship with him. About two months ago, the accused had approached her when she was at public water tap and tried to catch her hand. On 18 th May 2023, the husband of the complainant questioned accused about his conduct and at that time, the accused abused the husband of complainant on the basis of his caste.