SHUBHAM RAVINDRA KALBENDE 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 accused and the informant have jointly challenged continuation of the proceedings initiated as per the Crime No. 39/2018 with Non-Applicant - Police Station for the offences punishable under Ss. 376(1)(2)(n) & 506 of the Indian Penal Code and Ss. 66E, 67 & 67A of the Information Technology Act.