KIRAN Vs. RAJKUMAR JIVRAJ JAIN

JUDGEMENT

(1.) Leave granted.

(2.) By way of present appeal, what is called in question is judgment and order dtd. 29/4/2025 of the High Court of Judicature at Bombay, Bench at Aurangabad, in Criminal Appeal No.201 of 2025, whereby the High Court allowed the pre-arrest bail to respondent No.1 under Sec. 438 of the Code of Criminal Procedure, 1973, which was refused by the Additional Sessions Judge, Paranda.

(3.) FIR No.255/2024 came to be registered by the appellant-complainant with the Paranda Police Station, District Dharashiv on 26/11/2024 against accusedrespondent No.1 herein and others in respect of alleged commission of offenses punishable under Ss. 118 (1), 115(1), 189(2), 189(4), 190, 191(2), 191(3), 333, 324(4), 76, 351(3) and 352 of the Bharatiya Nyaya Sanhita, 2023 and under Ss. 3(1)(o), 3(1)(r), 3(1)(s), 3(1)(w)(i) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.