SANTOSH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present appeal has been filed under Sec. 14-A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short hereinafter referred to as "The Atrocities Act") to challenge the order of rejection of bail application filed at Exh.14 in Special Case No.88/2022 by learned Special Judge under the Atrocities Act/Additional Sessions Judge, Osmanabad on 7/7/2023. The said application was filed by the present appellant under Sec. 439 of the Code of Criminal Procedure, 1973 and it came to be rejected on 7/7/2023. The appellant has been arrested in connection with Crime No.191/2022 registered with Bembali Police Station, Tq. and Dist. Osmanabad for the offence punishable under Sec. 302 of the Indian Penal Code and Sec. 3(1)(w)(v) of the Atrocities Act.

(2.) Admit.

(3.) Heard learned Advocate Mr. Deshmukh for the appellant, learned APP Mr. Ghayal for State and learned Advocate Mr.Dargad for Respondent No.2.