MAYUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT.

(3.) This is an appeal under sec. 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 challenging the order dtd. 11/12/2020 passed by the Additional Sessions Judge-11, Nagpur in Miscellaneous Criminal Application No.3236 of 2020 rejecting pre-arrest bail application of the appellant.