VINOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Heard finally by consent of learned counsel for the parties.

(2.) In this appeal filed under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "SC ST Act ") challenge is to the order dtd. 9/6/2022 passed by the learned Additional Sessions Judge, Link-Court, Mangrulpir, Washim, whereby the learned Judge rejected the application made by the appellants for anticipatory bail under Sec. 438 of the Code of Criminal Procedure (for short 'Cr.P.C.).

(3.) The facts leading to the appeal may be stated in brief: