ATUL JAISINGH BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the Appellant.

(2.) By this appeal, preferred under Sec. 14A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act , 2015, the appellant seeks pre-arrest bail in connection with C.R.No. 340 of 2022, registered with the Velapur Police Station, Solapur, for the alleged offences punishable under Ss. 307, 326, 324, 452, 34 of the Indian Penal Code and and under Sec. 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act ('SC/ ST Act ' for short) and consequently, the quashing of the order dtd. 13/4/2023, passed below Exhibit - 1 in Criminal Bail Application No. 108 of 2023, by the learned Special Judge & Additional Sessions Judge, Malshiras, by which, the learned Special Judge rejected the applicant's application seeking pre-arrest bail.

(3.) Learned Counsel for the appellant submits that as far as, application of SC/ ST Act is concerned, the said act would not apply in the persent case, since the injured belongs to the Scheduled Caste. He submits that in any event, there are no allegations as against the appellant under the SC/ ST Act .