LAWS(BOM)-2022-6-264

NAVNATH MHASU PAWAR Vs. STATE OF MAHARASHTRA

Decided On June 15, 2022
Navnath Mhasu Pawar Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule is made returnable forthwith with the consent of the parties and is taken up for final disposal.

(3.) This criminal appeal is preferred under Sec. 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 ( for short, "the SC ST Act") against the order dtd. 16/12/2021 below Exh.1 in Criminal Bail Application No. 1633 of 2021 by learned District Judge-2 and Additional Sessions Judge, Nashik, thereby rejecting the application under Sec. 438 of the Code of Criminal Procedure, 1973 ( for short, "the Cr.P.C.") in connection with C.R. No. 567 of 2021 registered with Police Station Dindori, Nashik for alleged offences punishable under Sec. 143, 147, 307, 323, 406, 427, 504 and 506 of the Indian Penal Code and Ss. 3(1)(r), 3(1(s), 3(2)(5), 3(2)(va) of the SC ST Act.