SAU. VANDANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Rule. Rule is made returnable forthwith. Heard finally with the consent of the learned counsel for the respective parties.

(3.) By the present proceeding under Section 482 of the Code of Criminal Procedure, the applicant is praying for quashing and setting aside the First Information Report No. 192 of 2020 bearing Crime No. 0347 of 2020 registered with Ramnagar Police Station against the applicants and five others for the offences punishable under Sections 376(2)(n) , 417 , 313 , 504 , 506 read with 34 of Indian Penal Code .