VAIBHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally by consent of the learned Counsel appearing for the parties. Admit.

(2.) This appeal raises a challenge to the rejection of order of regular bail by the Sessions Judge [Special Court], Wardha vide order dtd. 12/1/2023 in Criminal Bail Application No.9/2023.

(3.) The appellant/accused was arrested in connection with Crime No.263/2022 registered with Sindi Police Station, Wardha for the offence punishable under Ss. 376[3], 450 and 506[2] of the Indian Penal Code, Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 and Ss. 3[1][w][i], 3[1][[w][ii], 3[2][v], 3[2][va] of the Scheduled Castes and Scheduled Tribes [Prevention of Atrocity] Act, 1989. Initially the appellant applied for bail to the Special Court, which was rejected and therefore, this appeal.