ANANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Learned Sr. Counsel Shri RS Deshmukh for appellant; learned APP Shri PG Borade for Respondent Nos.1 and 2; and learned Advocate Shri Y.V.Patil, Advocate for Respondent No.3.

(2.) Admit. With consent of learned Advocates for the respective parties, taken up for final disposal.

(3.) Present appeal has been filed under Section 14(A)(2) of The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989, for challenging the order of rejection of bail application under Section 438 of the Code of Criminal Procedure in Criminal Misc. Application (Bail) No.46/2020 on 21.1.2020 by learned Additional Sessions Judge-3, Jalna.