GANESH BHIMRAV PADALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Admit. Learned counsel for the respective respondents waive notice.

(3.) By this appeal, preferred under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, the appellant has impugned order dtd. 16/3/2023 passed by the learned Additional Sessions Judge-2, Baramati, Dist. Pune, below Exhibit 5 in Sessions Case No. 66 of 2023, by which the learned Judge was pleased to reject the appellant's application seeking his enlargement on bail. Hence, the aforesaid appeal is filed challenging the aforesaid order and with a prayer to enlarge the appellant on bail in connection with CR No. 497 of 2022 registered with Walchand Nagar Police Station, Pune Rural, Dist. Pune for the alleged offences punishable under Sec. 307, 504, 506 read with Sec. 34 of the Indian Penal Code; under Sec. 3(1)(r) and 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (for short 'SC/ST Act') and under sec. 3 and 25 of Arms Act, 1959.