AJAY GANGARAM DHANRALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal under section 14-A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ( 'SCST Act ') is directed against an order dated 6th November 2020 passed by learned Special Judge, Niphad on an application (Exh.4) in Special Atrocity Case No.72/2020, whereby the application of the appellant to enlarge him on bail, came to be rejected.

(2.) Shorn of unnecessary details, the indictment against the appellant-accused can be stated as under :-

(3.) We have heard Mr. Sachin Kadam, the learned counsel for the appellant, Smt. Pai, the learned Public Prosecutor for the State and Mr. Ajit Savagave, the learned Advocate who was appointed to espouse the cause of respondent No.2-frst informant. With the assistance of the learned counsels for the parties, we have also perused the material on record including the frst information report, statement of witnesses and the post-mortem report.