SHEIKH SADDAM HAFIZ KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ADMIT. Heard finally with the consent of learned Counsel for the parties.

(2.) This is an appeal under Sec. 14A of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Atrocities Act' for short), the appellants have challenged the order passed by the Additional Sessions Judge-13 and Special Judge, SC and ST (Prevention of Atrocities) Act, Nagpur dtd. 23/8/2024 below Exhibit 119 in Special Case No.36/2022 and the order passed by the Special Judge, SC and ST (Prevention of Atrocities) Act, Nagpur dtd. 25/3/2022 below Exhibit 6 in Special Case No.36/2022.

(3.) The appellant - Sheikh Saddam Hafiz Khan is arrested on 7/8/2022 and the appellant - Jahid Khan alias Monu Javed Khan is arrested on 24/10/2021 in connection with Crime No.867/2021 registered under Ss. 143, 147, 148, 302, 120B and 201 read with Sec. 149 of the Indian Penal Code and under Sec. 4/25 of the Arms Act and Ss. 3(2)(v), 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.