BHAGWAN S. ADHEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for pre-arrest bail for the ofence registered with Pune Lohomarg Police Station, Pune being C.R. No.1347 of 2019 under Section 306 of the Indian Penal Code, 1860.

(2.) This Court by an order dated 20.01.2020 while granting interim protection to the Applicant in paragraph 2 had observed thus :-

(3.) Learned APP on instructions submits that the provisions of SC and ST (Prevention of Atrocities) Act are not invoked in this case. It is submitted that the Applicant has co-operated with the investigation and the chargesheet is ready to be fled before the appropriate Court. Learned APP on instructions of the Investigating Ofcer, who is present in the Court, submits that as the Applicant has co-operated with the investigation, his custody is not required. Considering the facts of the present case, the Application deserved to be allowed.