SHEIKH ADIL SHEIKH HARUN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Sajid G.Varshani, learned counsel for appellant, Mr. V.A.Thakre, learned APP for respondent no.1 and Mr. S.G.Karmarkar, learned counsel for respondent no.2.

(2.) Admit. Heard finally at the admission stage with consent of learned counsel appearing for the parties.

(3.) This is an appeal under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, thereby challenging impugned order dtd. 23/1/2023 rejecting bail application filed by the appellant.