NITIN B. NIKHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned Counsel for the appellant and the respondent-State. None appears for the respondent No. 2 in spite of service of notice.

(3.) An FIR bearing Crime No. 646 of 2021 registered at Lonikand Police Station, Pune for the offences punishable under Ss. 376(2)(n) and 417 of the Indian Penal Code (for short "the IPC") and Ss. 3(1)(r)(w)(i)(ii), 3(2)(v) and 6 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act has been filed against the appellant by the prosecutrix (respondent No. 2) in which the police, after investigation, has filed the charge-sheet and the matter is presently pending before the Court concerned.