ABC Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this application under Sec. 482 of the Code of Criminal Procedure, the applicant, who is husband is challenging registration of FIR No.101/2021, registered with Police Station, Nandgaon Peth, Amravati for an offence punishable under Ss. 120-B, 217, 218, 420, 376, 494 read with Sec. 34 of the Indian Penal Code.

(3.) FIR came to be registered against the applicant with an accusation that the applicant had performed sexual intercourse with non applicant no.2 by giving promise of marriage and assaulted her. It is alleged that the applicant got signature of non applicant no.2 on certain documents.