JAI RAWAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present Petition the Petitioner has prayed for the following reliefs.

(2.) Petitioner is accused No. 4 in FIR No. 458 of 2016 dtd. 10/6/2016 under Sec. 376, 354, 504, 506 read with Sec. 34 of the Indian Penal Code ("IPC") in Sessions Case No. 185 of 2020 pending before the Sessions Court, Pune. The chargesheet has been filed in the present case.

(3.) Mr. Kayval Shah, learned counsel appears for the accused No. 4 submits that the present Petitioner is a friend of the accused No.1. He submits that before filing the report, there arose a dispute between the accused No.1 and the victim and the victim had physically assaulted the accused No.1; therefore the accused No.1 filed a N.C. complaint against the victim with Kharadi Police Station, Pune. This incident occurred on 14/6/2016. He submits that 2 days thereafter i.e. on 16/6/2016 the victim filed the present FIR No. 458 of 2016 against the accused wherein the Petitioner is arraigned as accused No.4.