GYANIRAM @ BANDU CHAITRAM KIRNAPURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally at the stage of admission with the consent of learned Counsel appearing for the parties.

(2.) This is an Appeal under Sec. 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 of grant of regular bail.

(3.) This Appeal is directed against rejection of bail application of the Appellant by the learned Additional Sessions Judge, Gondia in Special (Atrocity) Case No.118/2021 below Exhibit - 429 by order dtd. 8/10/2025.