PURUSHOTTAM WAMANRAO TAYADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Dharmadhikari, Senior Advocate with Shri Sirpurkar, learned counsel for the applicant and Shri Damle, learned APP for the non- applicant - State, through video conferencing.

(2.) The applicant, who was arrested for the offence punishable under Sections 354 , 376-C(d) , 376(2)(1) and 377 of the Indian Penal Code in Crime No. 405 of 2020 by Ramdaspeth Police Station, Akola, District - Akola, has moved this application.

(3.) It is stated that the applicant is a Doctor by profession and since more than 25 years, he is practising in Medicine and Surgery in Akola.