YALLAPPA HANMANT KOLI 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 his enlargement on bail in connection with C.R. No.110 of 2022, registered with the Miraj City Police Station, District Sangli, for the alleged offences punishable under Ss. 376, 376(2)(n), 506 of the Indian Penal Code; and under Sec. 3(1) (r), 3(1)(s), 3(2)(va), 3(1)(w)(i) 3(1)(w)(ii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (for short 'SC/ ST Act ').

(3.) Learned Counsel for the appellant submits that the relations between the appellant and the respondent No.2, aged 25 years, were consensual. He submits that the appellant is in custody since 22/3/2022 with no prospect of his trial commencing in the immediately near future.