KRUSHNA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This matter was heard at length on 24.11.2020 and today.

(2.) We have perused the interim order passed by this Court (Coram : T.V. Nalawade & M.G. Sewlikar, JJ.) dated 16.03.2020, which reads as under :-

(3.) The learned Prosecutor and the learned advocate appearing on behalf of respondent No.2/ original complainant, have strenuously opposed this appeal and the prayer for bail on the ground that the F.I.R. indicates the involvement of these four appellants along with the prime accused No.1/ Uttam Kunte and the acts committed by them attract the provisions of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989. It is, therefore, prayed that this appeal be rejected since these appellants are likely to indulge in similar acts. Shri Awasarmol submits that even after grant of bail, non cognizable offence has been registered at the behest of respondent No.2/ original complainant and that there is every possibility that these appellants would violate the conditions of bail. We find that no non cognizable offence has been registered against any of these four appellants before any Police Station after they were granted interim bail.