RAMRAO KASHINATH RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal under Sec. 14A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ("the SC and ST Act") is directed against an order dtd. 24/2/2022, in Criminal Appeal No.526 of 2022, whereby the learned Special Judge, Thane, was persuaded to reject the application of the applicant - accused for pre-arrest bail in connection with CR No.19 of 2002 registered with CBD Belapur Police Station, Thane, for the offences punishable under Ss. 3(1)(r) and 3(1)(s) of the SC and ST Act.

(2.) Admit.

(3.) Heard finally.