NIKHIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT.

(3.) By this application under sec. 482 of the Code of Criminal Procedure, the applicant has challenged registration of First Information Report bearing Crime No.269 of 2019, dtd. 07/03/2019 registered with the respondent No.1-Police Station for the offence punishable under sec. 376 (2)(n) of the Indian Penal Code.