GANESH DNYANESHWAR ROKADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this appeal, preferred under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (for short 'SCST Act') the appellant seeks pre-arrest bail in connection with C.R. No. 231 of 2023 registered with the Rajgad Police Station, for the alleged offences punishable under Sec. 420, 467, 468, 452, 364-A, 324, 323, 504, 506 r/w. 34 of Indian Penal Code ; and Ss. 3(1)(r), 3(1)(s), 3(2)(va) of the SCST Act; Sec. 39 and 45 of Maharashtra Money Lending (Regulation) Act, 2014; and Sec. 3 and 25 of the Arms Act.

(3.) Learned counsel for the appellant submits that admittedly there are no allegations either of assault or of kidnapping for ransom, against the appellant, with respect to the alleged incident dtd. 20/11/2019. He submits that the said allegations are as against Sushil Rokade, the appellant's brother and not against the appellant. He further submits that as far as Sushil Rokade is concerned, he is arrested and he is in custody presently. He further submits that all documents have also been seized by the police, from Sushil. He submits that the appellant has been falsely implicated in the said case, only because he is the brother of Sushil, with whom respondent no. 2 had financial transactions.