PRANAY CHANDRAHAR MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal under section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ( 'SC&ST Act, 1989 ') is directed against the order dated 19th May 2021 on an application (Exh.13) in Spl.(POCSO) Case No.64/2021, whereby the learned Special Judge was persuaded to reject the application of the appellant-accused for bail.

(2.) The background facts leading to this appeal can be summarized as under :-

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