SHRIHARI LIMBAJI LAHANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is the accused no.2 in Sessions Case No. 170 of 2012 pending before the Additional Sessions Judge, Beed. There are 16 other accused in the said case. The allegation against the applicant and the other accused is of having committed offences punishable under section 312 of the Indian Penal Code (IPC) read with section 34 of IPC, section 313 of IPC read with section 34 of IPC, section 315 of IPC read with section 34 of IPC, section 316 of IPC read with section 34 of IPC, section 318 of IPC read with section 34 of IPC, section 201 of IPC read with section 34 of IPC, section 304 of IPC read with section 34 of IPC, section 302 of IPC read with section 34 of IPC, as also, in respect of offences punishable under the provisions of the PreConception and Prenatal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (hereinafter referred to as "the PCPNDT Act") and Medical Termination of Pregnancy Act. Charge of the aforesaid offences has been framed by the Additional Sessions Judge against the applicant and the other accused. The applicant is aggrieved by framing of charge against him, as according to him, there is absolutely no material whatsoever, to connect him with the alleged offences in any manner whatsoever.

(2.) I have heard Mr. Joydeep Chatterji, the learned counsel for the applicant. I have heard Mr. S.R. Palnitkar, the learned Additional Public Prosecutor for the State.

(3.) With their assistance, I have gone through the application, the annexures thereto and a copy of a chargesheet, that has been made available by the learned counsel for the applicant.