SAGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Admit. Learned A.P.P waives notice on behalf of the respondent No.1-State. Mr. Mogre waives notice on behalf of the respondent No.2.

(3.) By this appeal, preferred under Sec. 14A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act (for short 'SCST Act'), the appellant has impugned the order dtd. 18/2/2022 passed by the learned Special Judge, Pune, by which, the appellant's application (Exhibit 15) was rejected by the said Court. Accordingly, the appellant seeks his enlargement on bail in connection with C.R. No.306/2020, registered with the Sangvi Police Station, Pune, for the alleged offences punishable under Ss. 302, 143, 147 , 148, 149 of the Indian Penal Code and under Ss. 3(1)(r)(s), 3(2)(va), 3(2)(v) of the SCST Act and Ss. 37(1), 135 of Maharashtra Police Act.