SHASHIKANT RAMHARI TAMBE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Advocate for the applicants and the learned APP for the State.

(2.) The applicant are seeking anticipatory bail in C.R.No.78 of 2008 of Kurduwadi police station. The said case is under Sections 3(1)(x) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) The case of the complainant is that on 19.5.2008 at about 2:00 p.m. one Sou.Prabhavati Tambe came and abused her with reference to her caste. Thereafter she went away. Thereafter at 6:30 p.m., seven persons including the applicants came to the field of the complainant and from a distance, all of them abused her with reference to her caste. It is also stated that one other accused Hanumant assaulted her at that time. No injury certificate has been produced by the prosecution.