REHAN ALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Heard finally by consent of both learned Counsel appearing for the parties.

(3.) This is an appeal under Sec. 14-A of the Schedule Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Atrocities Act, 1989) challenging the order of the Additional Sessions Judge - 1, Amravati whereby the application for grant of pre-arrest bail has been rejected.