PREETI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties. By consent, appeal is taken up for final disposal.

(2.) Admit.

(3.) This is an informant's appeal under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (for short "SC and ST Act ") challenging the order dated 10.06.2020 passed by the Additional Sessions Judge, Achalpur whereby and under which pre-arrest protection has been granted to respondent Nos. 2 and 3 (accused) in connection with Crime No. 240/2020 registered under Sections 354 read with Section 34 of the Indian Penal Code, Sections 3(1)(r) , 3(2) , 3(1)(w)(ii) , 3(2) (v-a) of the SC and ST Act .