SAMADHAN Vs. STATE OF MAHARASTHRA

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the order dtd. 6/3/2025 passed by the Bombay High Court at Aurangabad in Criminal Application No. 601 of 2025 dismissing the application filed by the appellant under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS") seeking quashing of FIR No. 294 of 2024, registered with City Chowk Police Station, District Chhatrapati Sambhajinagar City on 31/8/2024, for the offences punishable under Ss. 376, 376(2)(n) and 507 of the Indian Penal Code, 1860 (for short "IPC"), the appellant is before this Court.

(3.) We have heard learned counsel for the appellant, learned counsel for respondent No.1-State and learned Amicus Curiae, Ms. Radhika Gautham, for respondent No.2 as the latter has not responded to the notice issued and served on her.