VISHAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) I have heard learned counsel for the appellant and the learned A.P.P. for the respondent No.1/State. None for the respondent No.2, though served.

(2.) ADMIT.

(3.) This appeal is arising out of the rejection of pre-arrest bail to the appellant in Crime No.53 of 2022 registered with Police Station Barshitakli, District : Akola for the offence punishable under Sec. 506 of the Indian Penal Code and Ss. 3(2)(va), 3(1)(r) and 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Atrocities Act '), vide order dtd. 19/3/2022 passed by Additional Sessions Judge, Akola in Misc. Criminal Application