ANIKET GANESH PANIRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal under Section 14A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 ( "the SC and ST Act, 1989 ") is directed against an order dated 4 th October, 2019, on an application (Exhibit-7) in Special (Atrocity) Case No.4 of 2019, passed by the learned Special Judge, Islampur, whereby the prayer of the appellant - accused no.2 to release him on bail during the pendency of the trial in the said special case, came to be rejected.

(2.) The background facts leading to this appeal can be summarised as under:

(3.) Being aggrieved, accused no.2 is in appeal.