RAHUL GANESHRAO MOHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Gandhe, learned counsel for the appellant, Shri Sirpurkar, APP for the respondent/State and Shri Dhengale, learned counsel for the respondent Nos.2 to 5.

(2.) ADMIT.

(3.) This is an appeal filed under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (for short 'the Atrocities Act') for the cancellation of bail granted by the learned Sessions Court vide order dtd. 29/4/2021 in Criminal Bail Application No.368 of 2021, in Crime No.107 of 2021 registered with Police Station Nandgaon Peth, District : Amravati, for the offence punishable under Ss. 3(1)(r) and 3(1)(s) of the Atrocities Act and under Ss. 323, 294, 504, 506 of the Indian Penal Code (IPC).