SIDDHARTH NARENDRA BANTHIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the counsels for the parties, heard finally.

(2.) The background facts necessary for determination of this petition can be stated as under:

(3.) The prosecutrix, thereafter, approached Dattwadi police station, Pune and lodged report leading to registration of C.R. No. 148 of 2013 for the offences punishable under Sec. 420, 406, 467, 471, 474, 376, 323, 504, 506(i) and 494 of Indian Penal Code, 1860. Post completion of investigation, charge-sheet came to be lodged against the petitioner.