KAILASH SHALIGRAM BHAMARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned Advocate Mr. YB Bolkar submits that he has instructions to appear for Respondent No.2-informant.

(2.) Present appeal has been filed under Section 14-A of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (herein after referred to as the Atrocities Act) to challenge the order of rejection of the Bail Application No.58/2020 by Special Judge & Additional Sessions Judge, Dhule on 23.1.2020.

(3.) Admit. Learned APP and learned Advocate waive service for respective respondents.