DEEPESH BHASKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of the parties, the Petition is forthwith taken up for final hearing.

(2.) The Petitioners seek to quash criminal proceedings bearing R.C.C. No. 77 of 2023 pending before the learned Additional Sessions Judge, Mangaon, Raigad, Thane-Roha, arising out of First Information Report ("F.I.R.") No. 86 of 2023 registered with the Alibaug Police Station, Raigad for the offenses punishable under Ss. 376, 376(2)(n), 377, 342, 504, 506 and 501 read with 34 of the Indian Penal Code, 1860 ("I.P.C.").

(3.) By Order dtd. 29/8/2023, Notice was issued to the Respondent No. 2 ("Complainant"). Since the final report was already filed in the Court, this Court by Order dated 15 th September 2023 stayed further proceedings in R.C.C. No. 77 of 2023. On request of the Complainant, Mr. Amit Mane, learned counsel on the panel of Legal Aid was appointed to represent her.