SHYAM MANOHAR KUNDWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. ADMIT.

(2.) The matter is taken up for final hearing by consent of learned Counsel appearing for the respective parties.

(3.) Both appeals are under Sec. 14-A of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act 1989 (for short 'the SC and ST Act '), raising a challenge to the rejection of the regular bail by the Trial Court. Since both appellants (accused) are arrested in the same crime, for the sake of convenience both appeals are taken together for disposal. Both accused namely Shyam Kundwani and Ghanshyam @ Roshan Bhanje were arrested in the Crime No. 138 of 2022 registered with Police Station Tumsar, District Bhandara for the offence punishable under Ss. 302, 143, 147, 148, 149, 135 and Sec. 3(2)(5) of the SC and ST Act. Both have applied for regular bail, however the Trial Court has rejected both applications vide order dtd. 8/8/2022 and 19/7/2022.