SAU. SHALINI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. V.S. Lokhande, learned advocate for the applicant, Mr. Amit R. Chutke, learned Additional Public Prosecutor for the non-applicant No.1/State and Mr. Yuvraj Humne, learned advocate for the non-applicant No.2. Perused the record and proceedings.

(2.) ADMIT. Taken up for final disposal by consent of the learned advocates for the parties.

(3.) In this revision application, challenge is to the order dtd. 4/4/2019 passed below Exh.10 in Regular Criminal Case No. 29/2017 by the learned Judicial Magistrate, First Class, Bramhapuri, whereby the learned Magistrate was pleased to discharge non-applicant no.2 for the offences punishable under Ss. 354-A (1) & (2) of IPC.