SHRIKANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter "CrPC " for short), the applicant is challenging the registration of the first information report bearing Crime No. 161/2019 registered with the non-applicant no. 1-Police Station for the offence under Sec. 376(2)(n) of the Indian Penal Code, 1860 (hereinafter "IPC" for short).