MAHENDRA LADU SAWANT Vs. STATE

JUDGEMENT

(1.) Rule. The rule is made returnable forthwith. The matter is taken up for final disposal with the consent of the learned Counsel for the respective parties.

(2.) Heard Mr. A.D. Bhobe with Ms. A. Fernandes, Ms. S. Shaikh and Ms Ramona Prazeres, learned Counsel for the petitioner, Mr. Pravin Faldesssai, learned Additional Public Prosecutor for respondent Nos. 1 and 2 and Mr. S. Shetye h/f Mr. V. Amonkar, learned Counsel for respondent No.3.

(3.) The petitioner, who is an accused in FIR No.151/2018 lodged on 01/11/2018 for the offence punishable under Sec. 376, on a complaint made by respondent No.3, preferred the present petition under Sec. 482 of CrPC praying for quashing of such FIR.