ASHOK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Shri N.B.Kalwaghe for the applicant, learned counsel Shri P.S.Chawhan 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.552/2021 registered with Mahagaon Police Station, Yavatmal for offences punishable under Ss. 354, 323, and 506 of the Indian Penal Code. The First Information Report came to be registered against the applicant with accusations that the applicant outraged modesty of non-applicant No.2.

(3.) The applicant is working as headmaster and non-applicant is working as teacher in the same school.