- (1.) Leave granted.
(2.) This appeal is directed against a judgment and order dated 27.06.2007 passed by the High Court of Bombay, Aurangabad Bench at Aurangabad granting anticipatory bail to the respondents herein for commission of an offence punishable under Sections 376, 342 read with Section 34 of the Indian Penal Code (IPC) and under Section 5 of the Prevention of Immoral Trafficking Act.
(3.) Respondents herein comprise of police officers, politicians and a businessman.;