GAURAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The application seeks quashing of Sessions Case No.569/2019 arising out of First Information Report (F.I.R.) No.213/2019 registered with Police Station Beltarodi, District Nagpur for the offence punishable under Ss. 376(2)(n) and 417 of the Indian Penal Code (I.P.C. for short).

(3.) The facts, which give rise to the present application, can be culled out as under :