SANDIP SHIVAJI PISE 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 31st May, 2021 passed in Bail Application No. 950 of 2021 by the learned Special Judge, Greater Mumbai, whereby the application of the appellant/accused for pre arrest bail came to be rejected.

(2.) The background facts necessary for the determination of this appeal can be stated as under:

(3.) Being aggrieved, the appellant is in appeal.