SARANG MANOHAR SHENDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Admit.

(3.) By these appeals the appellants in both the appeals have challenged the order passed by the Special Judge in Criminal Bail Application No.135/2023 and Criminal Bail Application No.136/2023 by which anticipatory bail application of the present appellants in connection with Crime No.411/2023 registered at Allipur Police Station, Tahsil Hinganghat, District Wardha under Sec. 294, 506 read with Sec. 34 of the Indian Penal Code and under Sec. 3(1)(r)(s) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 are registered.