NITIN @ NANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT.

(3.) The present Appeal is preferred by the Appellant under Sec. 14(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 challenging the order passed by the Special Judge and Additional Sessions Judge, Mangrulpir, District Washim rejecting the application of the present Appellant for grant of Anticipatory Bail.