VINAY JOSHI,J. - (1.) In anticipation of arrest in Crime No.747 of 2021 registered with Akot File Police Station, District Akola for the offence punishable under Sections 323, 324, 506 read with 34 of the Indian Penal Code and Sections 3(2)(va), 3(1)(r), 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, appellants were prayed for prearrest protection.
(2.) Learned Counsel appearing for appellants also prayed for grant of interim protection.
(3.) It is the prosecution case that on 11.08.2021, around 8.00 am, at the instance of flimsy reason of dog barking, there was a quarrel, in which appellants have allegedly assaulted on the informant and his family members. It is alleged that, they have also abused the informants ' mother in the name of caste.;