AAKASH ALIAS PRATHAMESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Taken up for final hearing by consent of the parties. Heard Mr. Mohta, learned counsel for appellant, Mr.Khan, learned A.P.P. for respondent no.1 and Mrs. Dhande, learned counsel for respondent no.2.

(2.) The present appeal is under Section 14-A of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (For short "the Atrocities Act"), challenging the order passed by learned Special Judge, Akola dated 15.10.2019 in Misc. Criminal Application No.681/2019, whereby the learned Special Judge rejected the application for grant of pre arrest bail.

(3.) The applicant approached before the Court below by filing Misc. Criminal Application No.681/2019 since he was apprehending his arrest in connection with Crime No. 306/2019 for an offence punishable under Sections 294 and 506 of the Indian Penal Code and Sections 3 (1) (r) and 3 (1) (s) of the Atrocities Act.