ANIKET ASHOK NAGE 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 (for short "the Atrocities Act") to challenge the order of rejection of bail application under Sec. 439 of the Code of Criminal Procedure filed by the present appellants before the learned Special Judge under the Atrocities Act, Aurangabad on 1/4/2023 in bail application No.559 of 2023. Present appellants have been posed as accused Nos.1 and accused No.4 in Crime No.1 of 2023 registered with Bidkin Police Station, Taluka-Paithan, District-Aurangabad (Rural), for the offence punishable under Ss. 307, 324, 323, 143, 147, 148, 149 , 504, 506 of the Indian Penal Code and under Ss. 3(1)(r), 3(1)(s), 3(2), 3(2)(va) of the Atrocities Act and under Ss. 4 and 25 of the Arms Act.

(2.) Heard learned Advocate Mr. Bhosle for the appellants, learned APP Mrs. Choudhari for respondent No.1 and learned Advocate Mr. Kawade for respondent No.2.

(3.) After disinclination is shown to grant any relief to appellant No.1 - Aniket Ashok Nage, learned Advocate for the appellants, on instructions, seeks withdrawal of the Appeal as against appellant No.1 and there is no hurdle in allowing the said prayer. Matter proceeded for the relief claimed by appellant No.2.