GOLU Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an appeal under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (For short, "Atrocities Act"), raising a challenge to the order of rejection of regular bail dtd. 31/05/2023 passed in Criminal Bail Application No.70/2023.

(3.) The appellant - Golu @ Ganesh Ramesh Chavhan, aged about 22 years was arrested by concerned police in Crime No.226/2023 for the offence punishable under Sec. 363 of the Indian Penal Code. On the basis of statement of minor victim, the police have added the provisions of Sec. 376(i)(j) of the Indian Penal Code and Ss. 4, 8 and 12 of the Protection of Children from Sexual Offences Act, and under Sec. 3(2) (va), 3(1)(w)(i) (ii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.