PRATIK SATISH LOKHANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Admit. Learned APP waives notice on behalf of the respondent no. 1 - State. Mr. Ansari 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. 20/9/2022 passed by the learned Special Judge, Pune, by which, the appellant's application (Exhibit 27) was rejected by the said Court. Accordingly the appellant seeks his enlargement on bail in connection with CR No. 896 of 2021, registered with the Wakad Police Station, Pune for the alleged offences punishable under Ss. 307, 326, 504, 506 r/w. 34 of the Indian Penal Code; under Sec. 4 and 25 of the Arms Act 1959; under Sec. 37(1) and 135 of the Maharashtra Police Act 1951; under Sec. 3(1)(r) and 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (for short 'SC/ST Act') and Sec. 7(1) of Protection of Civil Rights Act.