SURANJIT R SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel appearing on behalf of the Applicant and the Learned APP for the State.

(2.) THE Applicant has an apprehension that she may be arrested in connection with an offence which is registered with D. B. Marg Police Station on a complaint filed by Mrs. Usha Ashok Hankare for the offence punishable under section 3(x) of the Atrocities Act and also under sections 504, 506 of the Indian Penal Code. It is the case of the Applicant that her husband was tenant of the said premises and he had given the said room to Mr. Ashok Hankare who was residing there as a sub-tenant. The Applicant's husband, however, died about 1 and 1/2 years back and, therefore, she was collecting rent from the Complainant.

(3.) PRIMA facie in my view, therefore, provisions of Atrocities Act cannot be attracted and, therefore, in the facts and circumstances of the case, the Applicant is entitled to get an order of anticipatory bail from this Court.