SACHIN DADARAO GAWAI Vs. STATE OF MHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith.

(3.) This is an application under Sec. 482 of the Code of Criminal Procedure challenging registration of F.I.R. No. 47/2021 dtd. 09/02/2021 registered with the non-applicant no. 1 - Police Station for the offences punishable under Ss. 376(2)(n), 317 and 504 of the Indian Penal Code and Sec. 4 of the Dowry Prohibition Act.