DINESH GOVIND PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the appellants, learned A.P.P for the respondent No.1-State and learned counsel for the respondent No.2.

(2.) As far as appellant No.2-Ananta Govind Patil is concerned, learned counsel, after arguing for some time, does not press this appeal qua him and seeks leave to withdraw the appeal qua him. He states that the said appellant will surrender before the appropriate Court within one week from today, after giving 48 hours notice to the concerned police station.

(3.) By this appeal, the appellant Nos. 1 and 3 to 6 seek pre-arrest bail in connection with C.R. No. I-19 of 2020 registered with the Ganeshpuri Police Station, Thane, for the alleged offences punishable under Sections 143 , 147 , 148 , 149 , 324 , 323 , 504 of the Indian Penal Code (' IPC ') and under Section 3(1)(r) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act ('SC ST Act').