AMOL BHAGWAN NEHUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of all parties, the Petition is heard finally.

(2.) The Petitioner seeks quashing and setting aside of C. R. No. 490 of 2023 dtd. 31/7/2023 registered at Karad Taluka Police Station, Satara, for the offense punishable under Ss. 376, 376(2)(n), 377, 504 & 506 of the Indian Penal Code, 1860 ("I.P.C."). During pendency of the Petition, charge-sheet was filed by the Police officials on 26/9/2023 in the proceedings in R.C.C. No. 378 of 2023 pending before the Additional Sessions Judge at Karad. The Petitioner was given liberty to amend the Petition to challenge the proceedings which accordingly are also now assailed.

(3.) Mr. Abhang Suryawanshi, learned counsel appears for the Petitioner. Mr. Mahindra Deshmukh, learned counsel appears for the Respondent No. 2 and Smt. Anamika Malhotra, learned Addl. P.P. represents the State. Perused entire record produced before us.