JAGDISH MURLIDHAR KATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These appeals under section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ( 'SC and ST Act, 1989 '), are directed against the order dated 14th October, 2020 passed by the learned Special Judge, Pune on an application (Exhibit 3), in Special Case No. 453 of 2020, whereby the prayer of the appellants Jagdish (original accused No. 4) and Kailash (original accused No. 3) for release on bail came to be rejected.

(2.) The background facts leading to these appeals can be stated in brief as under:

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