NITIN VIJAY PALHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this appeal filed under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "Atrocities Act") challenge is to the order dtd. 08/07/2022 passed by learned Special Judge, Khamgaon District Buldhana, whereby the learned Judge was pleased to reject the application for bail made by the appellant under Sec. 439 of the Code of Criminal Procedure.

(2.) The appellant was arrested on 24/6/2022 in crime bearing No.228/2022 registered at Police Station Shegaon City for the offence punishable under Ss. 323, 324 read with Sec. 34 of the Indian Penal code and Ss. 3(1)(r), 3(1) (s), 3(1)(va) of the SC/ST (Prevention of Atrocities) Act.

(3.) The FIR was lodged on 26/5/2022 in respect of the incident occurred on 25/5/2022 at about 8.45 against the appellant and remaining two accused persons. It is stated that investigation in the crime has been completed. The charge-sheet has been filed. The detention of the appellant is not necessary for custodial interrogation. The completion of trial may take its own time. The detention is, therefore, unwarranted and unnecessary. It is stated that learned Special Judge has rejected his application for bail on flimsy grounds.