RAJARAM GOVIND PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned APP and learned counsel for the respondent no.2.

(2.) This is an appeal for quashing and setting aside the order dtd. 04/10/2023 passed by the trial Court rejecting the anticipatory bail application filed by the appellant in connection with C.R. No. 227 of 2023 registered with Panvel Taluka police station for the offences punishable under Sec. 354, 504, 506, 509 of the Indian Penal Code, 1860 and under Sec. 3(1)(w)(i)(ii) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) By order dtd. 10/11/2023 this Court had passed the following interim order: