ULHAS GANGADHAR DUBE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the respective parties.

(2.) THIS is an application for anticipatory bail by the persons, who apprehend arrest in connection with Crime No.II 34/2010 for the offence punishable under Sections 3(1)(x)(xv) of the Scheduled Caste & the Scheduled Tribes (Prevention of Atrocities Act) Act, 1989 read with Section 7(1)(d) of the Protection of Civil Rights Act & Sections 323, 504, 506 read with Section 34 of the Indian Penal Code registered with Shivajinagar Police Station, Ambarnath, District Thane.

(3.) STAND over to 25th January, 2011.