SURAJ @ DURGAPRASAD ASHOK CHOUBE 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.) Being aggrieved and dissatisfied by the order of rejection of regular bail by the Sessions Court vide order dated 24.07.2020 this appeal has been preferred under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act ), 1989(hereinafter referred as "the SC and ST Act ".). The appellant is arrested by the Police of Ballarshah Police Station in Crime No. 402 of 2020 under allegations of committing offence punishable under Sections 498-A , 315 , 504 , 506 read with 34 of the Indian Penal Code and Section 3(1)(r)(s), 3(2)(v) of the SC and ST Act .

(3.) The appellant seeks regular bail by claiming innocence, false implication, inadequacy of evidence, ready to abide by condition etc,. The State resisted bail vide reply affidavit. Moreover, respondent no. 2(Informant) also resisted bail by submitting written reply in resistance. The bail is resisted on the premise that the alleged offences are of serious nature, the appellant is backing the antecedents, if he is release on bail, he would cause harm to the Informant.