KAPIL JAYPRAKASH INGOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned APP for the respondent no.1 and learned counsel for the respondent no.2.

(2.) The challenge in this revision application filed under Sec. 397 of the Code of Criminal Procedure (hereafter ' Cr.P.C .' for short) is to an order dated March 26, 2018 passed below Misc. Application - Exhibit "3" in Sessions Case No. 224 of 2014 by the Sessions Court, Borivali Division, Dindoshi, Mumbai.

(3.) Exhibit '3' was an application made by the applicant- original accused praying for discharge under Sec. 227 of the Cr.P.C . The respondent no.2 registered First Information Report (FIR) bearing No.21 of 2014 against the applicant under Sec. 376, 377 and 420 of the Indian Penal Code (hereafter ' IPC ' for short) on May 14, 2014. In the said FIR, the respondent no.2- complainant alleged that the applicant had sexual relations with the informant by giving false promises and assurance of marriage.