MAHESH VINAYAK GADEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit.

(2.) Present appeal has been filed under Section 14 (A) (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter referred to as "The Atrocities Act") by the present appellant to challenge rejection of his bail application under Section 438 of the Code of Criminal Procedure, 1973 by Special Judge (S.T. & S.T. Act ), Aurangabad in Criminal Bail Application No.249/2020 dated 18.02.2020.

(3.) Heard learned Advocate Mr. N.V. Gaware holding for learned Advocate Mr. A.S. Khedkar for appellant, learned APP Mr. B.V. Virdhe for respondent No.1-State and learned Advocate Miss. Talekar holding for learned Advocate Mr. R.H. Mewara for respondent No.2-original informant.