MANGESH ANIL MALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT.

(3.) The appellants has approached this Court by filing present appeal under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "the Atrocities Act ", for quashing and setting aside the impugned order dtd. 1/10/2022 passed by the Special Judge, Khamgaon in Special Case No.77 of 2022 and for grant of bail in connection with Crime No.196 of 2022 registered with Police Station : Pimpalgaon Raja, District : Buldhana, for the offence punishable under Ss. 324, 323, 326, 506 read with Ss. 34 of the Indian Penal Code and Sec. 3(2) (va), 3(1)(r)(s) of the Atrocities Act.