SONABAI DIGAMBAR JAGTAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Advocates.

(2.) RULE. Ms. Kantharia, learned A. P. P. appearing for the respondent-State and Mr. Deshmukh, appearing for respondent Nos. 2 to 4 waive service. By consent, rule is made returnable forthwith and taken up for hearing.

(3.) THIS criminal writ petition is filed by the mother of the original complainant, who is the victim of gang rape. Respondent Nos. 2 to 4 are the accused who are at present lodged in Yeravada Central Prison. The alleged incident of gang rape took place in village Dhalaj, Taluka Indapur, District Pune, on 24-2-1999.