ABRAR SOHEL TAHERMIYA SAUDAGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocates and learned APP for the respective parties.

(2.) Admit. With consent, taken up for final disposal.

(3.) Present appeal has been filed under Section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (herein after referred to as the Atrocities Act), for challenging order dated 2.1.2020 passed by learned Additional Sessions Judge-3, Jalna in Criminal Misc. Bail Application No.1177/2019, whereby the application, under Section 438 of Code of Criminal Procedure, filed by the present appellant came to be rejected.