ATUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Perused the First Information Report (FIR) and the statements of relevant witnesses with the assistance of the learned Counsel for the applicants, learned APP and the learned Counsel for non-applicant no. 2.

(3.) Although, it is the contention of the learned counsel for the applicants that the allegations made in the FIR and the material collected during the course of investigation by Police when taken together and taken at their face value, no prima facie case for offences punishable under Ss. 376(2)(n), 377, 498-A, 494, 294, 323, 504 and 506 of the Indian Penal Code, 1860 (for short the "IPC") r/w. Sec. 34 of the IPC is made out, we find, agreeing with the submissions made across the bar on behalf of the State and nonapplicant no. 2, that there is very strong prima facie case against each of the applicants for the offences which have been registered against them vide Crime No. 505/2022 at Police Station, Jaripatka, Nagpur.