A. M. Badar, J. - (1.)By this appeal, the appellants/accused in Crime No.198 of 2018 registered with Police Station Kalyan Taluka for offences punishable under Sections 143, 342, 447, 120B, 465, 468, 471, 504 and 506 of the Indian Penal Code as well as under Sections 3(1)(f)(g)(p)(q)(r)(z) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at the instance of respondent no.2 Suresh Hindole, are challenging the order dated 28th September 2018 passed by the learned Special Judge, Kalyan, in Anticipatory Bail Application No.878 of 2018 thereby rejecting the claim for anticipatory bail of the appellants/accused in the subject crime.
(2.)Heard. Admit. Heard finally, considering the controversy involved in the instant appeal.
(3.)The learned counsel appearing for the appellants/accused submitted that even if the entire material including the First Information Report (FIR) lodged by the respondent no.2 Suresh Hindole is considered, then also no offence under the provisions of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, can be made out against the appellants/accused. He drew my attention to the Sale Deed dated 12th July 2006 executed by the parties, to which the respondent no.2/ First Informant was a consenting party.