XYZ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. On admission, learned APP waives service of notice on behalf of Respondent No. 1-State and Advocate Ms. Priyanka Chavan for Respondent No. 2.

(2.) At the outset it is required to be noted that since the allegations against the Appellant are in respect of the alleged sexual assault, the identity of the Appellant and the informant needs to be concealed and accordingly the Appellant is referred to as 'XYZ ' and Respondent No. 2 is referred to as 'ABC '. The Registry is directed to maintain the record accordingly

(3.) In the aforesaid appeal this court had issued notices to the respondents on 28th July 2020 which were made returnable on 25th August 2020. Thereafter, the appeal was listed time to time, however, none appeared for Respondent No. 2. Therefore on 15th December 2020, this Court appointed Advocate Ms. Priyanka Chavan to represent the Respondent No. 2.