JAMBU VAKIL AADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellants are praying for quashing and setting aside the order dtd. 9/10/2025 passed by the learned Additional Sessions Judge, Hingoli, in Criminal Bail Application No.451/2025 whereby, the said application preferred by the appellants for grant of anticipatory bail was rejected.

(2.) The aforesaid anticipatory bail application was preferred in Crime bearing FIR No.277/2025 registered on 27/9/2025 with Basamba Police Station, Taluka and District Hingoli, for the offences punishable under Ss. 351(2), 3(5), 118(1) of the Bharatiya Nyaya Sanhita, 2023 and Ss. 3(1) (s), 3(1)(r) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'the Atrocities Act'). The FIR came to be lodged at the behest of respondent No.3/ informant (Nandu Tukaram Bodakhe).

(3.) Through this appeal, the appellants are praying for grant of anticipatory bail in the aforesaid crime. While issuing notice on 15/10/2025 by this Court, the appellants are granted interim protection of anticipatory bail.