PRAMOD P. DESHKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned advocate for the appellant and learned APP for the respondent no. 1.

(2.) By this appeal under Section 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act 1989, the appellant has challenged the order passed by the Sessions Court by which the application filed by the appellant under Section 439 of the Code of Criminal Procedure is dismissed.

(3.) The appellant is arrested on 11/08/2019 in connection with Crime No. 173/2019 registered with the respondent no. 1 - Police Station for the offences punishable under Section 302 of the Indian Penal Code and Section 3(1)(j) of the Act of 1989.