SAMEER RAGHUNATHRAO DANDGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned Counsel for the applicants submits that this Court by orders dtd. 14/6/2024, 24/6/2024 and 10/7/2024 has granted interim protection in favour of the applicants and the applicants have attended the concerned Police Station and have co-operated with the investigation.

(2.) Learned A.P.P. has produced medical certificate of the injured victims on record and apparently the injuries are simple in nature and the applicants have attended the concerned Police Station and have cooperated with the investigation. The A.P.P. has also not disputed this factual position.

(3.) Considering the fact that in pursuance of interim protection granted by this Court the applicants have attended the concerned Police Station and have co-operated with the Investigating Officer, the interim protection granted by order dtd. 14/6/2024, 24/6/2024 and 10/7/2024 stands confirmed on the following conditions :