MAHADEO PANDURANG KADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Kadam, the learned counsel for the applicant and Mr. Nikam, the learned APP for the State. The learned APP is assisted by Ms. Manisha Shekhar, counsel for the intervenor, who is the original complainant.

(2.) THE applicants seek anticipatory bail in Crime No.64 of 2006 registered at Shirala Police Station, District Sangli for the offences punishable under Sections 365, 323, 504, 506 of the I.P.C. read with Sections 3(1)(10) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (Atrocities Act, in brief).

(3.) IT appears that only because he was made to sit in Bolero car and was taken in the farmhouse where he was beaten, charge of abduction under Section 365 has been leveled against him. Section 365 provides that whoever kidnaps or abducts any person with intent to cause that person to be secretly and wrongfully confined, shall be punished with imprisonment of either description for a term which may extend to 7 years, and shall also be liable to fine.