PUNAM JABBAR YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) The petition is filed by the victim through her paternal uncle for the following reliefs :-

(3.) On the basis of report lodged by the petitioner/victim, a crime was registered against three accused persons at Police Station Khaparkheda, Dist. Nagpur vide Crime No. 280/2021 on 25/06/2021 for the offences punishable under Sections 376(2)(n), 323 and 506 of the Indian Penal Code and under Sections 5(1), 6 and 17 of the Protection Of Children From Sexual Offences Act, 2012. It is reported to this Court that two accused are arrested and accused no. 1 - Anil Kumar Shrivastava is absconding.