PRAJWAL GAJANAN SONONE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ADMIT. Heard finally with the consent of learned Counsel for the parties.

(2.) By preferring this appeal, the appellants have challenged the order dtd. 27/09/2024 passed by the Additional Sessions Judge and Special Judge SCST Atrocity, Akola in Criminal Bail Application No.594 of 2024 by which the application for anticipatory bail of the appellants was rejected.

(3.) The appellants are apprehending the arrest at the hands of police in connection with Crime No.600/2024 registered at police station Khadan, Akola, District Akola for the offence punishable under Ss. 109, 190, 191(3), 74, 351(2), 352 of the Bharatiya Nyaya Sanhita (BNS), 2023.