DEVENDRA VIKAS PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned Counsel for the parties.

(2.) By this proceeding, the applicant invokes inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as "Cr.P.C." for short) praying to quash and set aside the criminal proceedings i.e. Special Case No.543/2022 for the offence punishable under Ss. 376(1)(2)(f)(n) and 506 of the Indian Penal Code filed pursuant to First Information Report No.840/2021 registered at Police Station Jaripatka, Nagpur.

(3.) The facts germane to dispose of the application are as under :