SURESH Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Heard both sides. The present applicant, who is apprehending arrest at the hands of Pathri Police Station, Dist. Parbhani in crime No. 63 of 2014 for the offences punishable under section 3(1)(x) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act and under section 323, 324, 506, 504 of the Indian Penal Code, is praying for his release on anticipatory bail.

(2.) The present applicant is the Superior Officer of the complainant i.e. Assistant Traffic Inspector in Maharashtra State Road Transport Corporation. According to the complainant, on 16/4/2014, he went to his native place for the purposes of casting his vote. At that time, he had asked the present applicant to show him on leave. Thereafter, however, on 3/5/2014, when he went for verification, it was found that the leave was not sanctioned by the present applicant. Therefore, when the complainant questioned the applicant, at that time, the applicant abused him. Hot words were exchanged. During the quarrel, the applicant stated that the complainant is Adivasi (Tribal). He further stated that he would not sanction his leave. Further, he even asked for an amount of Rs. 500/-. In the said incident, the applicant gave a blow of certain iron plank on the head of the complainant, causing injury there.

(3.) On the basis of this complaint, the offence came to be registered.