KANGANA RANAUT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The learned counsel for the Applicant states that by bare perusal of the F.I.R. and the statements stated to have been made by the complainant, offence under section 295A of the IPC is not made out.

(3.) The learned Counsel appears on behalf of the Respondent No.2/Complainant and seeks time.