JUDGEMENT
VINAY JOSHI, J. -
(1.)Heard.
(2.)Both appeals are arising out of Crime No. 995/2021 registered with Police Station Khadan, District Akola for offence punishable under Sections 504, 506 read with Section 34 of the Indian Penal Code and Sections 3(1)(r), 3(1) (u) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, ( 'SC and ST Act '), the appellants are praying for interim protection.
(3.)Learned counsel for the appellant also seeks for interim protection.
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