VISHAL SANJAY WANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the appellant.

(2.) By this appeal, preferred under Sec. 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , the appellant seeks pre-arrest bail in connection with C.R. No.294 of 2023, registered with the Barshi Police Station, Solapur, for the alleged offences punishable under Ss. 307, 326, 324, 504, 506 r/ w 34 of the Indian Penal Code ; under Ss. 4, 25 of the Arms Act; under Sec. 135 of the Maharashtra Police Act; and, under Ss. 3 (2)(v), 3(1)(r)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (for short 'SCST. Act').

(3.) Learned Counsel for the appellant submits that the appellant has been falsely implicated in the said case. In support of the said submission, learned Counsel for the appellant submitted that the appellant has not been named in the FIR lodged by the first informant - Vijay Admile. She submits that the FIR has been lodged only as against Vishal Bansode, Swapnil @ Surya Ghuge, Vikas Parse and Nilesh Pawar and that the first informant has attributed specific overtact to the said persons. She submits that the first informant has alleged that the incident took place on 16 th April, 2023 at 9.30 p.m. at which time, the appellant was at his residence. In support of the said submissions, learned Counsel for the appellant relied on the photographs which are at 'Exhibit-E', to show that he was at his residence at the relevant time.