SUNIL PATIL Vs. STATE

JUDGEMENT

(1.) The petitioner-sole accused calls in question registration of a crime in Crime No.183 of 2022 registered for offences punishable under Ss. 376, 417, 323 and 504 of the IPC.

(2.) Heard Sri Venkatesh P. Dalwai, learned counsel appearing for petitioner and Sri Thejesh P., learned High Court Government Pleader appearing for respondent No.1.

(3.) The learned counsel appearing for the 2nd respondent/complainant has remained absent and as a last chance, the matter was directed to be listed today. The learned counsel remains absent even today.