AJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant is before this Court under Section14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 since an application for anticipatory bail filed on behalf of the appellant bearing Criminal Bail Application No.793/2018 was rejected by learned Sessions Judge, Gadchiroli on 3.1.2019.

(2.) Heard learned counsel Shri R.R.Vyas for the appellant.

(3.) As per First Information Report lodged against the appellant by respondent No.2/complainant, on 19.10.2018 at mouza Jaynagar, Vikrampur, an orchestra program was held and respondent No.2/complainant was called to inaugurate the same. Accordingly, respondent No.2/complainant along with his supports went there and he inaugurated the event. When respondent No.2/complainant ...was delivering his lecture, at that time, the present appellant, who is Deputy Sarpanch of Grampanchayat Vikrampur, shouted against respondent No.2/complainant in the name of his tribe, are the allegations.