RAJESH MUKESH HATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Learned Counsel appearing for the applicants in Criminal Application No. 535/2021, prays for correction in the cause title, by replacing the word 'Paratwada ' by 'Achalpur ' appearing in the description of non-applicant - police station. He is permitted to do so. Necessary correction be made immediately.

(3.) Both applications arise out of same Crime bearing Crime No.235/2021, registered with the Achalpur Police Station, Taluq Achalpur, District Amravati for offence punishable under Sections 147, 148, 149, 324, 452, 326 read with Section 34 of the Indian Penal Code, applicants are praying for pre-arrest protection.