DR. BHAKTI ARVIND MEHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In appeal under Sec. 14-A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Appellant-Accused were directed to be released on the bail on certain conditions. Clause (iii) of the bail order, imposes the following condition.

(2.) Applicants are seeking relaxation of emphasised part of the condition. Thus, these applications.

(3.) Heard. Learned Counsel for the Applicants and learned Special Public Prosecutor for the State and learned Counsel for the Complainant.