YUVRAJ ANURATH THOMBRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present appeal has been filed under Sec. 14-A(2) of the Scheduled Castes and Scheduled Tribunes (Prevention of Atrocities) Act, 1989 (for short "Atrocities Act") challenging the rejection of the Bail Application Nos.346 of 2022 and 350 of 2022 filed by the appellants under Sec. 438 of Code of Criminal Procedure (Cr.P.C.), by learned Special Judge under the Atrocities Act Majalgaon, District Beed on 12/10/2022.

(2.) Admit.

(3.) Respondent No.2 is the informant, who had lodged Criminal Miscellaneous Application No.19 of 2021 for sending the complaint under Sec. 156(3) of Cr.P.C. for investigation before the learned Special Judge under the Atrocities Act, Majalgaon, District Beed. It came to be allowed on 19/9/2022 and the Incharge of Police Station Dindrud, Majalgaon, District Beed, was directed to investigate the matter and thereupon FIR vide Crime No.176 of 2022 came to be registered with the said Police Station for the offence punishable under Ss. 141, 147, 148, 149, 307, 324, 323, 506 of Indian Penal Code (IPC) and under Ss. 3(1)(r) (s), 3(2)(v) and 3(2)(va) of the Atrocities Act.