ANAND DATTA MHATRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal under Sec. 14-A of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act , 1989 (for short 'SC and ST Act '). The Appellants have challenged the order dated 29 th June, 2020 passed by learned Additional Sessions Judge Borivali, Division Dindoshi, Mumbai rejecting the application for anticipatory bail preferred by Appellants.

(2.) The Appellants are apprehending arrest in connection with C.R. No.224 of 2020 registered with Vileparle Police Station for offences under Sec. 141 , 142 , 143 , 147 , 354 , 504 , 506 , 323 of Indian Penal Code and Sec. 3(i)(w)(i)(ii), 3(i)(r)(s) of SC and ST Act. The First Information Report (for short 'FIR') registered by Respondent No.2 on 1/6/2020.

(3.) This Court vide order dtd. 2/11/2022 granted interim relief to the Appellants with direction to report Investigating Officer of concerned Police Station on 9 th November, 2020 and 10/11/2020.