- (1.) By order dated 02.06.2016, the petitioners were granted bail for offence punishable under section 509 read with section 34 of the Indian Penal Code (for short, the 'IPC') by the learned Additional Sessions Judge, Pune.
(2.) During the course of investigation, the police added another offence under section 376 of the Indian Penal Code in the FIR against the petitioners and re-arrested them. Being aggrieved, the petitioners filed writ petition before the High Court which was dismissed. Hence, the special leave petition.
(3.) We have heard learned counsel appearing for the parties and perused the record.;