ADITHYA KRISHNAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner seeks to quash Special Case No. 441 of 2024 pending on the file of Special Sessions Court, Shivaji Nagar, Pune, arising out of FIR No. 135 of 2024 dtd. 8/2/2024 registered with Kondhwa Police Station, District-Pune for the offenses punishable under Ss. 376(2)(n) and 420 read with 34 of the Indian Penal Code and Sec. 3(2)(5) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Facts of the case in brief are as under :

(3.) Mr. Sahim Ansari, learned counsel appears for the Petitioner and Ms. Mahalakshmi Ganapathy, learned A.P.P. represents the State.