YOGESH LAXMAN PANDAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Since the arguable points are made appeal is admitted.

(2.) Present appeal has been filed under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Atrocities Act") by the original accused persons challenging order dtd. 9/11/2022 passed by learned Additional Sessions Judge, Newasa/Special Judge under S.C. and S.T. Act in Criminal Bail Application No. 399/2022, thereby rejecting the application filed under Sec. 438 of the Criminal Procedure Code, 1973 by the appellants.

(3.) Heard learned Advocate Mr. N.B. Narwade for appellants, learned APP Mr. A.M. Phule for respondent No. 1 and learned Advocate Mr. S.D. Kotkar for respondent No. 2.