SANTOSH PARSHURAM SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant seeks pre-arrest bail in connection with C.R. No.231 of 2020, registered with Shahapur Police Station, Thane (Rural), for the offences punishable under Ss. 353, 143, 188, 269, 500, 506 of the Indian Penal Code, under Sec. 51(b) of the Disaster Management Act 2005, Sec. 11 of Maharashtra Covid-19 Rule, 2020 and under Sec. 3(1)(s) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "SC/ST (Prevention of Atrocities) Act").

(2.) The appellant preferred application for anticipatory bail before Sessions Court. It was rejected by order dtd. 25/6/2020.

(3.) Vide order dtd. 28/9/2020, interim protection was granted to appellant with direction to report investigating officer of the concerned Police Station on 5/10/2020 and 6/10/2020.