UDAY DINKAR GHADAGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R.No.81 of 2023 registered with Kundal police station, Sangli for offences punishable under Ss. 376(2)(n), 376(2)(f), 504 r/w 34 of the Indian Penal Code, 1860 (for short ' IPC '), the applicants are seeking relief of pre-arrest bail under Sec. 438 of the Code of Criminal Procedure, 1973 (for short ' Cr.P.C .').

(2.) Ordinarily considering the nature of allegations, this Court would not have entertained application under Sec. 438 of Cr.P.C. However, facts of this case create exceptions to the General Rule. The facts which are peculiar in the present case are as under:

(3.) The report has been lodged on 14/7/2023.