SOURABH PRASAD POTDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant is arrested on 3/3/2022 in connection with C.R. No.76 of 2022 registered with Miraj City Police Station, District Sangli, for offences punishable under Ss. 386, 504, 506, r/w Sec. 34 of Indian Penal Code (for short " IPC ") and Ss. 3(1)(r) & 3(1)(s) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "SC/ST (Prevention of Atrocities) Act").

(2.) The First Information Report (for short 'FIR') was lodged by Respondent No.2. It is alleged that the Appellant and his two associates are creating disturbance in the area. On 2/3/2022, all the accused threatened the complainant. The co-accused abused him on caste. The Appellant was armed with small knife and demanded money from the complainant by threatening him that, if he does not part the amount he would be assaulted. All the accused assaulted the complainant. On completing investigation, charge-sheet is filed.

(3.) The Appellant preferred an application for bail before the Court of Sessions. The said application was rejected by order dtd. 18/3/2023.