ASHOK TALWATKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal under section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ( 'SC and ST Act, 1989 '), is directed against the order dated 26th February, 2020 passed by the Additional Sessions Judge, Mangaon, Raigad in Criminal Misc. Application No. 15 of 2020 whereby the application for pre arrest bail, came to be rejected.

(2.) Admit. With the consent of the counsel for the parties, heard finally.

(3.) Shorn of unnecessary details, the background facts leading to this appeal can be summarized as under: