PRAMOD LAXMANRAO MAHAJAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Matter is taken up for final hearing on merit with the consent of both sides.

(2.) This is an appeal under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, (hereinafter referred to as " the Act of 1989" for the sake of brevity) on behalf of appellant, for the relief of his pre-arrest bail, in Crime No. 3013 of 2015 registered under Section 3(1)(x) of the Act of 1989 and Sections 323, 504 and 506 of Indian Penal Code at Police Station, Jafrabad, District Jalna.

(3.) The factual matrix of the matter in brief is that the respondent No.2 Shalikram preferred a private complaint bearing M.A. No. 127 of 2015 for penal action against the applicant under Section 3(1)(x) of the Act of 1989 as well as Section 506 and 353 of IPC. The learned Magistrate entertained the private complaint and was pleased to pass an order, "Call report under Section 156(3) of Cr.P.C. from the concerned P.S.", on 26-10-2015.