AKHTAR SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri N. L. Jaiswal, learned Advocate for the appellant, Shri S. S. Doifode, learned APP for respondent no. 1/State and Ms. S. H. Bhatia, learned Advocate (appointed) for the non-applicant no. 2.

(2.) Admit.

(3.) The cause of filing this appeal under Sec. 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 is rejection of the bail application filed on behalf of the appellant before the Additional Sessions Judge, Mehkar, Dist. Buldana in Special Atrocity Case No. 39/2020. 3. After hearing the learned Advocate for the appellant and after having gone through the reply filed by prosecuting agency and paragraph no. 6, which states as under :-