SACHIN CHANDRAKANT WALKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocates and learned APP for respective parties.

(2.) Admit. Learned APP and learned appointed Advocate waive notice for respective Respondents. By consent of parties, taken up for final disposal.

(3.) Present appeal has been filed under Section 14(A) of The Scheduled Castes & Scheduled Tribes (Prevention of Atrocities)Act, 1989 (herein after referred to as the Atrocities Act) to challenge order dated 21.1.2020 passed by learned Additional Sessions Judge, Shrigonda, District Ahmednagar in Criminal Bail M.A.No.34 of 2020 whereby the said bail application, filed under Section 438 of Cr.P.C., came to be rejected. The appellant is apprehending his arrest in connection with CR No.37/2020 dated 11.1.2020 registered with Shrigonda Police Station, District Ahmednagar for the offences punishable under Sections 3(1)(r)(s), 3(2)(v)(a) of the Atrocities Act and Sections 324 , 341 , 504 , 506 of IPC.