SWAMI BABAN WAGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. With the consent of learned counsel for the parties, heard finally at the stage of admission itself.

(2.) ' By the present revision u/s 401 r/w 397 of the Criminal Procedure Code, the applicants, original accused No.4 and 5 in Sessions Case No.30/2010, pending on the file of Additional Sessions Judge, Kopargaon, have questioned the correctness of the order dated 03.01.2011 passed by learned Additional Sessions Judge, Kopargaon below application Exhibit13 thereby rejecting the application for discharge filed by the present applicants.

(3.) ' So far as charge against the present applicants is concerned, they are charged for an offence punishable u/s 366A of the Indian Penal Code. For clarity, it may be useful to reproduce the text of section 366A of the Indian Penal Code, which reads thus - "366A Procuration of minor girl-Whoever, by any means whatsoever, induces any minor girl under the age of eighteen years to go from any place or to do any act with intent that such girl may be, or knowing that it is likely that she will be, forced or seduced to illicit intercourse with another person shall be punishable with imprisonment which may extend to ten years, and shall also be liable to fine."