SHAIKH JAVED SHAIKH DADA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT. The matter is taken up for final disposal by consent of learned Counsel appearing for the parties.

(3.) This is an appeal in terms of Sec. 14-A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the SC and ST Act ') raising challenge to the order of rejection of bail dtd. 22/8/2022 in Crime No.292 of 2022 registered with the Badnera Police Station, District Amravati for the offence punishable under Ss. 363, 376(2)(n) of the Indian Penal Code, Sec. 4 of the Protection of Children from the Sexual Offences Act, 2012 (POCSO) and Sec. 3(1)(w)(i) and (ii), 3(2)(v) and (va) of the SC and ST Act .