ARVIND @ SONYA GANESH GHUGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal under section 14-A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ( 'SCST Act, 1989 ') is directed against an order dated 1st December 2020 passed by learned Special Judge, Pune, in Cri. B.A. No.3254/2020, whereby the prayer of the appellant-accused No.2 to enlarge him on bail, came to be rejected.

(2.) The background facts leading to this appeal, can be stated in brief as under :-

(3.) We have heard Mr. Suhas Rohile, the learned counsel for the appellant, Mr. Kondedeshmukh, the learned Assistant Public Prosecutor for the State and Mr.Karl Rustomkhan, the learned Advocate who was appointed to espouse the cause of respondent No.2-frst informant. With the assistance of the learned counsels for the parties, we have perused the material on record including the report under section 173 of the Code of Criminal Procedure, 1973 and the documents annexed with it.