MADAN BALU MORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Counsel for the applicants and learned A.P.P. for the State. The applicants have filed this application for anticipatory bail as they have an apprehension that they are likely to be arrested in connection with an offence which is registered with the Sion Police Station for the offence punishable under Section 3(1)(x) of the SCST Act and under Sections 504, 506 read with Section 34 of the IPC.

(2.) THE complainant was working in the office where the applicants were also the employees. It is submitted by the learned Counsel for the applicants that on account of several memos issued against the complainant, his services were terminated and thereafter, the present complaint was filed in which it is alleged that the applicants had abused the complainant in the cabin of the applicant.

(3.) LEARNED APP submits that by virtue to provisions of Section 18 of the said Act, this Court has no jurisdiction to grant anticipatory bail in cases where the complaint is filed under the said Act.