SARLA NATHA KHANDARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In Criminal Appeal No.726 of 2024, the Appellant/ informant invoked the jurisdiction of this Court under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and challenged judgment and order dtd. 15/6/2024, passed by the learned Special Judge, Hingoli, in Criminal Misc. Application No.247 of 2024, thereby released the Respondent Nos. 2 and 3 accused on anticipatory bail in Crime No.0356 of 2024, registered with Hingoli City Police Station for the offences punishable under Ss. 306, 507 read with Sec. 34 of the Indian Penal Code and Ss. 3(2)(v), 3(2) (va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Whereas, in Criminal Appeal No.533 of 2024, the Appellants/Accused have invoked jurisdiction of this Court under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and challenged the judgment and order dtd. 15/6/2024, passed by the learned Special Judge, Hingoli in Criminal Bail Application No.247 of 2024 in respect of rejection of their anticipatory bail in Crime No.0356 of 2024 registered with Hingoli City Police Station.

(3.) Having regard to the rival submissions of both the side, I have gone through the record. On face of record, it appears that the informant Smt. Sarla W/o Natha Khandare, lodged a F.I.R. with Hingoli City Police Station and alleging that her son Abhijeet Khandare was married with the Accused no. 1 Mrs. Nupur, the daughter of Gopal Shankarlal Agrawal and Sister of Vikram s/o Gopal Agrawal, who are Appellant no. 1 and 2 in Criminal Appeal No.533 of 2024) on 18/3/2016.