VANDANA ASHOK ZAWARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit.

(2.) Present appeal has been filed under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act challenging the order passed in Criminal Miscellaneous Application No.88/2020 by learned Special Judge, Ahmednagar on 27.01.2020, whereby the application under Section 438 of the Code of Criminal Procedure, 1973 filed by the present appellants came to be rejected.

(3.) Heard learned Advocate Mr. N.V. Gaware for appellants, learned APP Mr. P.K. Lakhotiya for respondent No.1-State and learned Advocate Mrs. Sunita G. Sonwane for respondent No.2.