ASHUTOSH VIJAY DURVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal under section 14A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, (SC and ST Act, 1989) is directed against an order in Criminal Bail Application No.2477 of 2021, passed by the learned Additional Sessions Judge, Thane, whereby the application of the appellant for pre-arrest bail, came to be rejected.

(2.) The background facts leading to this appeal, can be stated, in brief, as under :-

(3.) Admit. Taken up for final disposal.