NAINA SUNIL JAMDAR 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 under Sec. 14-A of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (for short 'the Atrocities Act') calling in question the order of rejection of pre-arrest bail by the Trial Court vide order dtd. 12/4/2023. It is the appellants' case that police papers does not disclose prima facie case to constitute the alleged offence. The appellants are noway concern with the death of the victim, however an after thought report has been lodged to harass and humiliate the appellants.