VISHAL S/O BADRINATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appeal is preferred under Sec. 14A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (the Atrocities Act) challenging order dtd. 5/8/2021 passed by learned Special Judge under the Atrocities Act whereby respondent Nos.2 and 3 are discharged.

(2.) Heard learned counsel Shri S.Sonwane for the appellant (complainant), learned Additional Public Prosecutor Shri Nitin Autkar for respondent No.1/State, and learned counsel Shri R.K.Tiwari for respondent Nos.2 and 3 (accused persons).

(3.) Admit.