PRITESH AMBAJI SHITKAR 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, 1989. ( for short "SC/ST (Prevention of Atrocities) Act") challenging the order dtd. 18/11/2022 passed by learned Additional Sessions Judge, Thane, Special Court (Atrocities Act) rejecting the application for anticipatory bail.

(2.) The appellants are apprehending arrest in connection with C.R. No. 229 of 2022 registered with Wagale Estate Police Station for offence punishable under Ss. 498-A, 323, 504, 506 read with 34 of the Indian Penal Code and Ss. 3(1)(b), 3(1)(r), 3(1)(c), 3(1)(w)(i), 3(1)(z) of the SC and ST (Prevention of Atrocities) Act.

(3.) The First Information Report (for short "FIR") was lodged by Respondent No.2. She is the wife of Appellant No.1. Appellant Nos. 2 and 3 are father-in-law and mother-in-law of Respondent No.2. Appellant No.4 is the brother-in-law of Respondent No.2. The complainant has alleged that it was the second marriage for the complainant and Appellant No.1. Their marriage was performed on 28/6/2019. The complainant belongs to Scheduled Caste. Pursuant to her marriage, she was ill-treated. She was repeatedly abused on her caste. The ill-treatment continued for substantial period of time. The Appellant No.1 has misled her and took her to the rental premises. Accused No.1 left the said premises. There was taunting from the accused that complainant was belongs to backward class. There was physical and mental torture. On completing investigation, charge-sheet is filed.