HARIOM MUNNALAL SOLANKI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned counsel for respondent No.2 and learned APP for the State.

(2.) This appeal challenges the order dtd. 18/10/2023 passed by the Sessions Court, Kalyan. The appellant prays that he be enlarged on bail in the event of his arrest in connection with First Information Report (FIR) No. 127 of 2023 registered with Bazarpeth Police Station, Kalyan for the offences punishable under Ss. 506 and 34 of the Indian Penal Code and Ss. 3(1)(r), 3(1)(s), 3(1)(u), 3(1)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereafter referred to as "Atrocities Act" for short).

(3.) The appellant was working as a General Manager. The appellant was a superior officer of respondent No.2. The appellant is accused No.2 in respect of the aforesaid offence. Accused No.1 was an Assistant General Manager. In brief, it is alleged by respondent No.2 that on account of the complaint under the Atrocities Act filed against some other officer/s of Bharat Sanchar Nigam Limited (BSNL) at Goa, the accused who were his superior officers at Kalyan were pressurising him to withdraw the complaint at Goa. As respondent No.2 was not willing to withdraw the complaint, the accused started harassing respondent No.2 by transferring him to different places and even making him work under his junior. They were creating hurdles in his work.