RUPESH BHIMRAO TAYADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned Advocates for the parties.

(3.) The present application has been filed invoking inherent powers of this Court under Sec. 482 of the Code of Criminal Procedure for quashing the First Information Report (FIR), and the criminal proceedings against the applicant. FIR vide Crime No.1 of 2023 came to be lodged with Panchpaoli Police Station, Nagpur on 01/01/2023 at the behest of respondent No.2-prosecutrix for the offence punishable under Sec. 376(2)(n), 323, 504 and 506-B of the Indian Penal Code. During the pendency of the application, the investigation is complete and charge-sheet has been filed. The case has been committed to the Court of Sessions, which is now numbered as Sessions Trial No.178 of 2024, pending before the learned District Judge and Additional Sessions Judge-10, Nagpur.