POONAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties finally by consent.

(2.) Admit.

(3.) The applicants who are accused in Crime No. 202/2020 registered with Police Station Kotwali, Dist. Nagpur City for the offence punishable under Ss. 354, 427, 323 read with Sec. 34 of the Indian Penal Code and Sec. 12 of the Protection of Children from Sexual Offences Act, ( 'POCSO Act') urged for exercise of inherent powers of this Court to quash the concerned crime along with Special Case No. 609/2020 pending on the file of Additional Sessions Judge, Nagpur.