ATUL MOHAN BABAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, learned Counsel for the appellant seeks leave to amend. Leave granted. Amendment to be carried out forthwith, during the course of the day.

(2.) Heard learned Counsel for the appellant.

(3.) By this appeal, preferred under Sec. 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , the appellant seeks pre-arrest bail in connection with C.R. No.273 of 2023, registered with the Bhuinj Police Station, Satara, for the alleged offences punishable under Ss. 376, 376(2)(n), 506 of the Indian Penal Code; and, under Ss. 3(1)(w)(i), 3(1)(w)(ii), 3(2) and 3(2) (va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (for short 'SC/ ST Act ').