RANJIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant has put forth prayer clause 'B' and 'C' as under : - B. The C.R./F.I.R. No.I-0572/2020, registered at Taluka Jalna Police Station, Jalna, for the offences punishable U/sec.376, 420, 344, 323, 504 and 506 of the Indian penal Code, on 11.10.2020 in pursuance of the complaint lodged by Suvarna D/o Panjabrao Deshmukh, R/o Ganeshnagar, Indewadi, Tq. & Dist. Jalna may please be quashed and set aside to the extent of the petitioner. C. Pending hearing and final disposal of this Writ Petition, further proceedings in pursuance of C.R./F.I.R. No.I-0572/2020, registered at Taluka Jalna Police Station, Jalna, for the offences punishable U/ sec.376, 420, 344, 323, 504 and 506 of the Indian Penal Code, on 11.10.2020 in pursuance of the complaint lodged by Suvarna D/o Panjabrao Deshmukh, R/o Ganeshnagar, Indewadi, Tq. & Dist. Jalna may please be stayed.

(2.) We have heard the Counsel for the respective sides, at length.

(3.) The petitioner is an Advocate registered with the Bar Council of Maharashtra and Goa, which fact has been suppressed from this Court in so far as the pleadings in the memo of the petition are concerned. It is the learned Prosecutor, who has pointed out to us through the investigation papers, that the petitioner is an Advocate.