SACHIN ANKUSH MORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants are apprehending arrest in connection with C.R. No.447 of 2022 registered with Narpoli Police Station, Thane on 16 th August 2022 for offence punishable under Ss. 324, 323, 354, 504, 506 read with 34 of the Indian Penal Code and Sec. 3(1)(g)(n)(r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(2.) The appellants had preferred an application for anticipatory bail before the Court of Sessions which has been rejected vide order dated 14 th September 2022.

(3.) The grievance of the complainant is that, the accused are harassing the family of the complainant. On 30 th January 2022, there were abuses on the caste. There are repeated incidents of abuses. N.C. complaint was filed on 31/1/2022. Private complaint was filed on 15 th March 2022 and the directions under Sec. 156(3) of Cr.P.C were issued vide order dtd. 2/7/2022.