BHIMRAO ZINGRUJI TAYWADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In both the appeals under Sec. 14-A of the Atrocities Act, the appellant is praying for cancellation of bail of the accused in Crime No. 3 of 2022 registered on 1/1/2022 at Ashti Police Station, Dist. Wardha for the offence punishable under Ss. 354A(1)(i), 294, 506 of Indian Penal Code and Ss. 3(1)(r), 3(1)(s) and 3(2)(va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) I have heard learned counsel for the respective parties.

(3.) Shri Puranik, learned counsel for the appellant in both the appeals argues that on irrelevant consideration the bail has been granted by the learned Sessions Judge, Wardha vide order dtd. 13/1/2022 in Criminal Bail Application Nos. 2 of 2022 and 7 of 2022.