KUNDAN VINOD MESHRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) This appeal challenges the order of rejection of bail dtd. 15/4/2023 in Special Case No. 111/2022. The appellant was arrested in Crime No. 858/2022 registered with Police Station Awadhutwadi, Yavatmal for the offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code and Sec. 3(2) (v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act ('SC and ST Act '). The appellant claims bail on the ground of innocence, false implication, inadequacy of material, lack of identification and completion of investigation.