AVINASH DAGDU TADULE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned advocate for the applicants and the learned A.P.P. for the State in all the three applications and these three applications are being disposed of by common order as they arise out of same CR.

(2.) THE applicants are seeking anticipatory bail in C.R.No.33 of 2007 of Radhanagari Police Station. The said case is mainly under Section 3(1)(x) of the Scheduled Caste and Scheduled Tribes (Prevention) of Atrocities Act (hereinafter referred to as "the Atrocities Act").

(3.) EACH of the applicants i.e. Applicant-Avinash Dagdu Tadule in Cri. Application No.1945 of 2007, Applicant-Dhanaji Dagdu Tadule in Cri. Application No.1946 of 2007 and Applicant-Deelip Vitthal Telvi in Cri. Application No.1947 of 2007 to be released on bail in the sum of Rs.15,000.00 (Rs.fifteen thousand only) each with one or two sureties to make up the said amount in connection with C.R.No.33 of 2007 of Radhanagari Police Station. The applicants shall report to the concerned Police Station twice a week till charge sheet is filed and thereafter once in a month till the conclusion of trial.