ALTAF RAJEKHAN PATHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Appeal under Section 14-A of the the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'Atrocities Act') against the order dated 23 October 2020 passed by the learned Additional Sessions Judge, Karad in Criminal Bail Application No.411/2020 whereby the Appellant's bail application was rejected.

(2.) The Appellant is praying for his release on bail in connection with C.R. No.580/2019 registered at Karad City Police Station, District-Satara under Sections 143, 144, 147, 148, 149, 109, 302 of the Indian Penal Code, Sections 3 and 25 of the Indian Arms Act and under Sections 3(1)(r)(s), 3(2)(v) and 3(2) (va) of the Atrocities Act.

(3.) The Appellant was arrested on 21 August 2019 and since then he is in custody. The investigation is over and the charge- sheet is already filed. Initially the provisions of Maharashtra Control of Organised Crime Act, 1999 were applied in this case on 3 October 2019. However, those were revoked on 23 February 2020.