KISHOR SHIVDAS SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit.

(2.) Present Appeal has been filed by the original accused under Sec. 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act (for short "the Atrocities Act") to challenge the order dtd. 15/3/2023 by the learned Special Judge under the Atrocities Act / the Additional Sessions Judge, Shahada, District-Nandurbar thereby rejecting the bail application under Sec. 439 of the Code of Criminal Procedure, at Exhibit-27 in Sessions Case No.52 of 2020.

(3.) Heard Mr. Choudhari, learned Advocate appearing for the appellant, Mr. Phule, learned APP appearing for respondent No.1 and Ms. Manjushri Narwade, learned Advocate appearing for respondent No.2.