KISHOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Challenge in this appeal is to the order dtd. 14/7/2022, by which regular bail has been rejected by the Trial Court in Sessions Case No. 109/2021 relating to the offence punishable under Ss. 302, 201 read with Sec. 34 of the Indian Penal Code and Ss. 3(1)(r)(s), 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) The appellant has claimed bail on the ground of innocence, false implication, inadequacy of evidence as well as on the ground of parity. The State as well as the learned counsel appearing for the informant resisted bail by pointing towards seriouisness of the offence. The resistance is on the ground that there is existence of circumstantial material to point out the guilt of accused.