SHOBHA NAMDEV SONAVANE Vs. SAMADHAN BAJIRAO SONVANE

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The original complainant, Shobha Namdev Sonavane [Hereinafter, referred to as 'complainant/appellant'], is before us for assailing the order dtd. 1/3/2023, passed by the High Court of Judicature at Bombay, Bench at Aurangabad [Hereinafter, referred to as the "High Court"] in Criminal Appeal No. 132 of 2023, whereby respondent Nos. 1 & 2 were granted bail in connection with Crime No. 322 of 2022 registered with Kopargaon Taluka Police Station, Dist. Ahmednagar, for the offences punishable under Ss. 302, 354, 294, 326, 324, 323, 504, 506, 509, 143, 144, 147, 148, 149, 427 of Indian Penal Code, 1860 [Hereinafter, referred to as the "I.P.C."] and under Ss. 3(1)(r), 3(1) (s), 3(2)(5), 3(2)(v-a), 3(1)(w), 3(1)(g) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 [Hereinafter, referred to as the "SC/ST Act"].