MANOJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) This is appeal filed under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "the Act of 1989") rejecting Regular Bail Application of the appellant filed under Sec. 439 of the Code of Criminal Procedure in connection with Crime No. 243/2020 registered against the appellant with the respondent no. 1-Police Station for the offence punishable under Sec. 376 of the Indian Penal Code and Ss. 3(1)(w)(i) (ii), 3(2)(v) of the Act of 1989.