TUSHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned Counsel for the parties agreed that the audio and visual quality was proper.

(2.) Admit. Heard finally by consent of learned Counsel appearing for the parties.

(3.) This is an appeal under Section 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities. Act , 1989 filed by accused challenging the order passed by the learned Additional Sessions Judge-10, Nagpur rejecting the application for grant of regular bail on 16/1/2020.