MOH. ABDUL RAFIQUE KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) This is an application seeking to quash First Information Report vide Crime No. 138/2023 registered with Police Station Ganeshpeth, Dist. Nagpur for the offence punishable under Ss. 376(2)(n) and 377 of the Indian Penal Code, Ss. 3(1)(w)(i), 3(1) (ii), 3(2) and 3(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 along with related criminal case bearing RCC No. 138/2023 on account of merits as well as on settlement.