SHAIKH AYAN SHAIKH ANWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit.

(2.) Present Appeal has been filed under Sec. 14-A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act (for short "the Atrocities Act") to challenge the order passed below bail application in Crime No.148 of 2023 under Sec. 439 of the Code of Criminal Procedure, by learned Special Judge under the Atrocities Act / Additional Sessions Judge-1, Nanded on 2/6/2023. The learned Special Judge has rejected the said application wherein the appellant was seeking bail as he was arrested in connection with the said crime registered with Shivaji Nagar Police Station, District-Nanded for the offence punishable under Ss. 307, 323, 504 read with Sec. 34 of the Indian Penal Code, Sec. 3(1)(r), 3(1)(s),

(3.) (2)(va) of the Atrocities Act, Sec. 4 punishable under Sec. 25 of the Indian Arms Act. 3. Heard learned Advocate Mr. Bhosale appearing for the appellant, learned APP Mr. Ghayal appearing for the State and learned Advocate Mr. Kale appearing for respondent No.2.