JANARDAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Shri P.S.Chawhan for the applicant, learned counsel Shri N.B.Kalwaghe for non-applicant No.2, and learned Additional Public Prosecutor Shri S.M.Ghodeswar for the State. Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel for respective parties.

(2.) By this application, under Sec. 482 of the Code of Criminal Procedure, the applicant challenges First Information Report No.553/2021 registered with Mahagaon Police Station, Yavatmal for offences punishable under Ss. 354 and 506 of the Indian Penal Code.

(3.) Non-applicant No.2 lodged the First Information Report with an accusation that the applicant outraged her modesty.