SHIVSHANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) Challenging the order passed in the Criminal Bail Application No.10/2024 by the Additional Sessions Judge, Washim, under the Scheduled Caste and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, by which the application of present appellants for grant of anticipatory bail is rejected.