Bombay High Court
Sunil Margu Pawar vs The State Of Maharashtra And Another on 15 May, 2024
6-Cri-Apeal-469-2024.odt
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO. 469 OF 2024
SUNIL MARGU PAWAR
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
....
Ms S. V. Salunke, Advocate for appellant
Mr. V. M. Kagne, APP for respondent - State
....
CORAM : R. M. JOSHI, J.
(VACATION COURT)
DATE : 15 MAY 2024
PER COURT :-
1. Heard.
2. Issue notice to the respondent, returnable on
22.06.2024. Learned APP waives service of notice on behalf of
respondent/State.
3. The learned Counsel for the appellant submits that in
the FIR, there is no specific allegation against the appellant for
attracting the provisions of the Scheduled Castes and Scheduled
Tribes (Prevention of Atrocities) Act. She further says that the
allegations made against the appellant are vague.
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(( 2 )) 6-Cri-Apeal-469-2024
4. Having regard to these facts, the appellant has made out
the case for grant of interim relief. Hence, the following order:-
ORDER
(i) Till the next date, in the event of arrest of applicant in connection with Crime No.199/2024, registered with Tuljapur Police Station, Taluka Tuljapur, Dist. Osmanabad U/Sec. 327, 324, 323, 504, 506, 143, 147, 148 of the Indian Penal Code and under Section 3(2) (va) SC & ST Act, 1989, he shall be released on bail on furnishing PR Bond of Rs.15,000/- (Rupees Fifteen Thousand only) with one surety in the like amount.
(ii) He shall attend the concerned police station once in a week.
(iii) He shall not contact the witnesses directly or indirectly.
(iv) He shall not interfere with the evidence in any manner whatsoever.
(v) He is further directed to cooperate the investigating agency for further investigation.
(vi) Learned APP to communicate this order to concerned Police Station.
[ R. M. JOSHI, J. ] SMS 2 of 2