ATUL Vs. ULKA DIGAMBAR MADHEKAR

JUDGEMENT

(1.) Heard Shri R. M. Daga, learned Advocate for the appellant, Smt. M. A. Barabde, learned APP for respondent/State and Shri N. M. Kolhe, learned Advocate appointed to represent the respondent no. 2.

(2.) Admit. Taken up for final hearing by consent of the parties.

(3.) The reason for filing of this appeal by the appellant under Sec. 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 is that when the appellant filed an application under Sec. 439 of the Code of Criminal Procedure before the learned Additional Sessions Judge-2, Amravati bearing Criminal Bail Application No. 498/2021 was rejected by the learned Special Judge vide order dtd. 28/5/2021.