NILESH GORAKHNATH KARANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, learned Counsel for the appellant seeks leave to mask the name of the respondent No.2 and replace it with alphabets, not only in the cause-title, but wherever it appears in the appeal memo. Leave granted. Amendment to be carried out forthwith, during the course of the day.

(2.) On amendment being carried out by the learned Counsel for the appellant, Registry to ensure that the name of the respondent No.2 is deleted from the system.

(3.) By this appeal, the appellant seeks pre-arrest bail in connection with C.R.No.367 of 2022, registered with the Nagpada Police Station, Mumbai (subsequently transferred to Tardeo Police Station and investigated by the ACP Division, Mumbai) for the alleged offences punishable under Ss. 376, 376(2)(n), 417 of the Indian Penal Code and under Ss. 3(1)(w)(ii), 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (for short 'SCST Act').