DEEPAK VIJAY DOLAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit.

(2.) Present Appeal has been filed under Sec. 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Atrocities Act "), challenging the order of rejection of bail of the appellant - original accused No.2 under Sec. 439 of the Code of Criminal Procedure by the learned Special Judge under the Atrocities Act, Kopargaon in Special Case No.28 of 2021 on 19/11/2021.

(3.) On the basis of the First Information Report (for short "FIR ") lodged by present respondent No.2 vide Crime No.100 of 2021 with Loni Police Station, District-Ahmednagar, offence under Ss. 302, 120-B read with Sec. 34 of the Indian Penal Code and Sec. 3(2)(5) of the Atrocities Act has been registered against the present appellant and one Bhiva @ Vitthal Kailas Kawale, alleging that the accused persons have committed murder of his brother-in-law Arjun Pawar at about 7.30 p.m. on 16/3/2021.