MAHESH PANJABRAO ANDHALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned APP for the state and learned counsel for respondent No.2 who is appointed through legal aid.

(2.) This Revision Application is filed by the applicant to quash and set aside the order dtd. 09/02/2021 passed by the trial court rejecting the discharge application preferred by the applicant in Special Case Child Protection No. 82/2019.

(3.) On 30/11/2018, the First Information Report No. 347 of 2018 came to be lodged against six accused persons with Faraskhana Police Station, Pune, for the offences punishable under Sec. 188, 376, 344, 366B, 370A(2), 372, 373 read with 34 of the Indian Penal Code and Ss. 3, 4, 5, 6 of the Immoral Traffic (Prevention) Act, 1956, (hereafter referred to as "PITA Act"). Later on, offences punishable under Sec. 14 of the Foreigners Act, 1946 and Ss. 3 and 6 of the Foreigners Order, 1998, came to be added.