MANDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the parties.

(2.) By this application under Sec. 482 of the Code of Criminal Procedure, the applicant is challenging registration of the first information report dtd. 28/12/2021 vide Crime No. 372/2021 and consequent Charge-sheet No. 1313/2022 dtd. 16/3/2022 filed against him at the behest of non-applicant no.2 with non-applicant no.1 - Police Station, Bajaj Nagar, Nagpur for the offence punishable under Sec. 354 of the Indian Penal Code.

(3.) The first information report in question came to be registered against the applicant with accusation that the applicant did the act which amounted to offending the modesty of non-applicant no.2. The applicant has, therefore, challenged registration of the first information report by filing the present application. The investigating agency after completion of the investigation, filed charge-sheet against the applicant.