JAYKUMAR Vs. STATE OF MAHARASHTRA

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. 6/5/2022 passed below Exhibit 1 in Criminal Bail Application No. 94 of 2022 by the learned Special Judge and Additional Sessions Judge, Vaduj, thereby rejecting the application under Sec. 438 of the Code of Criminal Procedure, 1973 (for short, "the Cr.PC") in connection with C.R. No. 92 of 2022, registered with the Dahiwadi Police Station, District - Satara, for the alleged offences punishable under Ss. 193, 199, 200, 419, 420, 423, 205, 209, 467, 426, 465, 468, 471 read with 34 of the Indian Penal Code (for short, "the I.P.C.") and under Ss. 3(1) (f) and 3 (1) (g) of the SC ST Act.