SHEIKH ADIL SHEIKH CHAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for A.P.P. for the respondent No.1/ State. though served. the appellants and the learned None for the respondent No.2,

(2.) ADMIT.

(3.) Both these appeals are arising out of Crime No.320 of 2021, registered with Police Station, Borkhedi, Tahuka : Motala, District : Buldana, for the offences punishable under Ss. 143, 147, 149, 323, 504, 506, 188, 269 of the Indian Penal Code, Sec. 51(b) of the Disaster Management Act, 2005 and under Ss. 3(1)(r), 3(1)(s), and 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Atrocities Act "), on rejection of the bail application by the learned Sessions Judge.