VENTRAPATI MAHESH Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri Kadiyam Neelakanteswara Rao, learned counsel for the appellant/A5 and Sri K.Sandeep, learned Assistant Public Prosecutor representing the State.

(2.) Learned counsel for the appellant would submit that the appellant is A5 in SC/ST S.C.No.104 of 2017 on the file of the learned Special Judge for Trial of Cases under SCs & STs (PoA) Act-cum-X Additional District Judge, East Godavari at Rajamahendravaram.

(3.) Learned counsel for the appellant would further submit that the appeal is preferred U/s.14(A) of SC/ST (PoA) Act, challenging the order dtd. 9/12/2025 of Special Judge for Trial of Cases under SCs/STs (PoA) Act-cum-X Addl.District Judge at Rajamahendravaram, refusing to release the appellant/A-5 on bail.