SANDIP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

(2.) Admit. By consent of learned counsel appearing for the respective parties, appeal is taken up for final disposal.

(3.) The appellant is challenging the order of rejection of bail by Sessions Court vide order dated 11/08/2020. The police of Khamgaon Rural Police Station registered Crime No.220/2020 against appellant for commission of offence punishable under Section 306 of the Indian Penal Code and under Section 3 (2) (va) and 2(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.