RAMESH RAGHOBA THORAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the Appellant, learned APP for the State and learned counsel for Respondent No.2.

(2.) This is an appeal for pre-arrest bail in connection with C.R. No.484 of 2023 registered with Shikrapur Police Station, Pune (Rural) on 22/5/2023 for the offences punishable under Sec. 353, 504 of the Indian Penal Code (hereafter " IPC ", for short) and under Ss. 7(1)(d), 3(1) (r), 3(1)(s) and 3(2)(va) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereafter "Atrocities Act", for short).

(3.) By an order dtd. 14/6/2023 this Court while granting interim protection to the Appellant observed thus :-