HIMMATSINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Heard finally by consent of the learned Counsel appearing for the parties.

(3.) The present appeal is preferred under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, as the bail application of the present appellant is rejected by the Special Court. The appellant is arrested on 18/7/2022 and since then he is in jail.