RAJENDRA RAMKRUSHNA MALVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

(2.) Criminal Application Nos. 6/2020 and 23/2020 arise out of Crime No. 1150/2019 registered at Gadge Nagar Police Station, Amravati relating to offence punishable under Sections 377, 376, 511, 354, 354-A, 506, 504, 323 of Indian Penal Code, whilst Criminal Application No. 46/2020 arise out of Crime No. 1159/2019 registered at Gadge Nagar Police Station, Amravati relating to offence punishable under Sections 354, 354-A and 506 of Indian Penal Code.

(3.) At the instance of FIR lodged by a grown- up lady, aged 41 years, against her husband namely Rajendra and brother-in-law namely Ravi, the crime was registered vide Crime No.1150/2019. Precisely it is alleged that the victims husband Rajendra time and again had un-natural sex with her against her consent. She has also alleged that her brother-in-law i.e. applicant Ravi used to outrage her modesty and was demanding sexual favour.