AMIN ABBAS PATHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and the learned APP for the respondent-State.

(2.) The applicants have approached this Court apprehending their arrest in connection with FIR No.188 of 2025 dtd. 19/3/2025, registered with Ahmedpur Police Station, District Latur, for the offences punishable under Ss. 137(2), 69, 64(2)(m) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, under Ss. 3(1)(w)(i), 3(1) (w)(ii) and 3(2)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, and under Ss. 4, 8 and 12 of the Protection of Children from Sexual Offences Act, 2012.

(3.) This Court, vide interim order dtd. 24/7/2025 passed in ABA No.942 of 2025 and vide interim order dtd. 21/8/2025 passed in ABA No.1424 of 2025, protected the applicants subject to conditions that they shall attend the concerned police station and cooperate with the investigation. It is submitted that the applicants have duly complied with the said conditions.