NAYAN SUBHASH VEKHANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellants have challenged the order dtd. 5/12/2022 passed by the learned Additional Sessions Judge, Kalyan rejecting their application for anticipatory bail.

(2.) The Appellants are apprehending arrest in connection with C.R. No.149 of 2022 registered with Shahapur Police Station, Dist. Thane (Rural) for offences punishable under Ss. 392, 324 , 143, 147, 148, 149, 504 and 506 of Indian Penal Code (for short " IPC ") and Ss. 3(1)(k)(s)(r) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "SC/ST (Prevention of Atrocities) Act").

(3.) The case of the prosecution is that, on 5/11/2022, the informant received a telephonic call of his cousin informing that he is assaulted and abused by the accused Nayan Vekhande and he should immediately reach the spot. Accordingly the informant reached the spot and saw that, Nayan Vekhande and others were assaulting his cousin. The informant and his brother tried to intervene to rescue their cousin, however, the accused threatened them and abused them on the basis of their caste. Accused Devidas Bangar snatched the gold chain from the neck of the informant. The first informant had suffered injuries. The FIR was registered on 9/11/2022.