GOVIND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) By consent of the learned Counsel appearing for the parties, Criminal Appeal is taken up for final disposal at the stage of admission.

(3.) This is an appeal under Sec. 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, "SC and ST Act ") challenging the order of rejection of regular bail passed in Special Case No.67 of 2022 vide order dtd. 15/9/2022. Both the Appellants were arrested by the Police of Shegaon Police Station, District Buldana in connection with the offence punishable under Ss. 376, 324, 354, 354A(1)(i) and 506 of the Indian Penal Code and under Ss. 3(1)(w)(i), 3(1)(w)(ii), 3(2), 3(V) and 3(2)(va) of the SC and ST Act.