VINAY PRADEEP CHAWHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith.

(3.) By this application under Sec. 482 of the Code of Criminal Procedure, the applicant is challenging filing of Charge-Sheet No. 20/2020 dtd. 06/03/2020 registered by the non-applicant no. 1 - Police Station in relation to Crime No. 268/2019 for the offences punishable under Ss. 376(2)(k)(n) & 417 of the Indian Penal Code.