MADHUSUDAM S. MOHURLE Vs. STATE

JUDGEMENT

(1.) Heard learned advocate for the appellant and learned APP for the respondent/State.

(2.) This appeal arises in view of the order passed by the learned Additional Sessions Judge, Yavatmal (below Exh. 2) dated 02/09/2021 in Special Atrocity Case No. 72/2021 whereby the learned Special Judge rejected the application for regular bail.

(3.) Though this appeal is coming for the first time before the Court, after perusing the entire chargesheet, which is placed on record, we are of the view that this is not even a fit case wherein the Court should issue notice to the respondents.