VIJAY PUNDLIK SAPKALE Vs. VARSHA AADESH PRADHAN

JUDGEMENT

(1.) The Interim Application is filed seeking directions for video recording of the proceedings while deciding the Criminal Appeal filed by the Applicants.

(2.) The Application is opposed by Ms. Khanwilkar, the learned counsel appointed by the Court to represent Respondent Nos.1 to 4. She would submit that the Criminal Appeal cannot be termed as proceedings relating to offences under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (SC & ST Act) since no offence has yet been registered. Ms. Khanwilkar would therefore submit that it is only when an offence under the SC & ST Act is registered that any proceedings relating to those offences would become part of sub-sec. 10 of Sec. 15A of the SC & ST Act.

(3.) On the contrary Mr. Altaf Khan would rely upon judgment of Division Bench of this Court in Dr. Hema Suresh Ahuja & Ors. vs. The State of Maharashtra & Another in Criminal Appeal No.911 of 2019 decided on 13/3/2024.