RITA TUKARAM GORE 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 impugned order dtd. 05/09/2023 passed by the trial Court rejecting the anticipatory bail application filed by the appellant in connection with C.R.No. 680 of 2023 registered with Shikrapur police station for the offences punishable under Sec. 306, 504, 506 of the Indian Penal Code, 1860 and under Sec. 3(1)(s), 3(2)(va), 3(2)(5) of the Scheduled Caste and Scheduled Tribe (Protection of Atrocities) Act and under Sec. 7(1)(d) of the Protection of Civil Rights Act. The FIR is lodged on 21/07/2023.

(3.) For ease of reference, the relevant portion of the interim order dtd. 21/09/2023 passed by this Court is reproduced which reads thus: