DHONDU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This is an appeal in terms of Sec. 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, raising a challenge to the order of rejection of regular bail by Special Judge, Mehkar, dtd. 9/3/2023 passed below Exh.6 in Special Atrocity Case No.10/2023.

(3.) At the instance of a first information report (FIR) lodged by the father of injured, a crime came to be registered bearing Crime No.228/2022, with Lonar Police Station, District Buldhana, for the offences punishable under Ss. 307, 341, 143, 147, 148, 149 and 323 of the Indian Penal Code, 1860 and under Ss. 3(1)(r) , 3(1)(s), 3(1)(v) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.