SUGRIV MANIK KARAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit.

(2.) Present appeal has been filed under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short, "the Atrocities Act") challenging the order of rejection of the application for anticipatory bail by learned Special Judge under Atrocities Act/Additional Sessions Judge, Ambajogai in Criminal Bail Application No.346/2022 dtd. 6/7/2022.

(3.) Heard learned Advocate Mr. S.S. Thombre for the appellant, learned APP Mr. S.D. Ghayal for respondent No.1 and learned Advocate Mr. A.A. Nimbalkar for respondent No.2.