VISHAL SAHDURAM RIDHLAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These appeals under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 2015, are directed against the orders passed by the learned Special Judge on 09.09.2020 in Atrocity Special Case No. 204/2019, whereby respective applications of appellants for bail came to be rejected.

(2.) Heard, Mr. Parmane, the learned counsel appearing for the appellants, Mrs. S.D. Shinde, the learned APP appearing for Respondent-State and Mr. Ganesh Bhujbai, the learned counsel who has been appointed to espouse the cause of Respondent No. 2 and 3.

(3.) Initially, both the appellants had filed a single appeal, bearing Appeal no. 97/2021. Subsequently, the appellant Mr. Ritesh Gavand filed separate appeal bearing no. 582/2021. Since, Mr. Ganesh Bhujbal was appointed to represent the Respondent No. 2 and 3 in Criminal Appeal No. 97/2021, we have appointed Mr. Bhujbal in Criminal Appeal No. 582/2021 as well.