(1.) Heard. Admit. The present appeal is taken up for final hearing on merit with the consent of both sides.
(2.) This appeal is preferred by the appellant-accused agitating the validity and propriety of the impugned order passed by the learned Additional Sessions Judge, Jalgaon, on the application below (Exhibit-3) filed in Special (Atrocity) Case No. 12 of 2018 under Section 437 read with Section 439 of the Code of Criminal Procedure, 1973, to enlarge the appellant-accused on bail pending trial. The appellant taking recourse of Section 14- A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter, referred to as "Act of 1989" for the sake or brevity) filed the present appeal to redress his grievances.
(3.) The genesis of the appeal culled out in brief is that, on 06-11-2017, the first informant Smt. Sushilabai w/o. Anna Kamble, Sarpanch of village Borkheda Budruk, Taluka Chalisgaon, approached to the Police of Mehunbare Police Station and lodged the report that at about 1.00 p.m. after finishing the office work of monthly meeting of Grampanchayat, she proceeded towards her house. When she came at the square in the village, the appellant accosted her and started reprimanding her for what reason she has accepted his resignation in posthaste manner. He further caste allegations for not sanction of his bills nor he received any share from the work commenced in the locality of Dalit Community. The complainant made endeavour to give understanding to the appellant, but he became furious and in a fit of rage, manhandled the complainant and also hurld abuses on her caste. The appellant gave threat to the complainant. After hearing commotion, the villagers and family members of the complainant thronged at the spot and extricated the complainant from the clutches of appellant-accused. Thereafter, she filed the report to the Police of Mehunbare Police Station.