GOPI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and video quality was proper.

(2.) This is an appeal under Section 14(a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 against the order dated 06.04.2020 passed in Misc.Criminal Application No.359 of 2020 together with order dated 01.06.2020 passed in Misc.Criminal Application No.436 of 2020 passed by the learned Additional Sessions Judge, Nagpur, rejecting bail application of the appellant.

(3.) The facts giving rise to the present appeal are as under : One Siddharth Baburao Kale, who was staying at Sevadal Hostel, Chandrapur, had committed suicide on 17.01.2020. One Sanjay Jagannath Champalwar reported the incident of suicide to respondent No.1 - Police Station on 18.01.2020 at 12:25 Hours. On the basis of said information, unnatural death was registered by respondent No.1 - Police Station as per Section 174 of the Code of Criminal Procedure vide unnatural death No.02/2020.