RAHUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. Heard finally with the consent of learned counsel appearing for the parties.

(2.) This is an appeal under Sec. 14-A the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, "SCST Act") challenging the order of rejection of regular bail dtd. 16/8/2022 passed by Additional Sessions Judge in Criminal Misc. Application No.293/2022, arising out of Crime No.1235/2021.

(3.) The appellant - Rahul @ Andha Chaware was arrested in Crime No. 1235/2021 registered with Wardha Police Station for offences punishable under Ss. 302, 201, 120-B read with Sec. 34 of the Indian Penal Code read with Sec. 3(2)(v), 3(2) (va) of the SCST Act. The investigation is complete. The charge-sheet has been filed. The appellant has applied to the Trial Court for bail, however, the Trial Court has declined to exercise its discretion in releasing the appellant on bail during trial.