MAHESH BHIKAJI BADAVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Application No.396/2021 moved to intervene in the appeal is allowed and disposed of.

(2.) Present appeal has been filed under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, (hereinafterreferred to as the SC and ST Act), by the original accused, challenging rejection of his Bail Application No.2/2021 moved under Section 438 of Cr.P.C., by learned Sessions Judge, Nandurbar on 13.1.2021. The appellant was apprehending his arrest in connection with CR No.684/2020 registered with Nandurbar City police station for the offences punishable under Section 507 of IPC and Sections 3(1)(r)(s), 3(1)(w)(II) of the SC and ST Act.

(3.) Heard learned Advocates and learned APP appearing for the respective parties.