VAIBHAV RAGHUNATH DALVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The applicant is the accused in Sessions Case No.70 of 2011, pending before the Sessions Court at Mumbai. The case is in respect of an offence punishable under Section 376 of the Indian Penal Code (IPC) and arises on the basis of a report lodged by the respondent no.3 herein. The applicant made an application for discharge before the Sessions Court, but the Learned Assistant Sessions Judge rejected the said application.

(3.) The applicant being aggrieved by the said order of rejection of his discharge application, has approached this Court in revision.