MAYURI SURESH BAMNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Kothalkar for the applicant, learned AGP for the State and Mr. Shailesh Chavan, learned counsel for the respondent No. 2/victim.

(2.) The application questions the order of the learned Special Court, Pune dtd. 4/1/2024, (page 234), rejecting the application under Sec. 227 of the Code of Criminal Procedure ("Cr. P. C.") for discharge of the applicant, who is accused no.3. 15 Charge sheet has been filed on 16/6/2021. The accused no.1 is the maternal uncle of the victim, the accused no.2 is the brother of the applicant/accused no.3.

(3.) The applicant is arraigned as an accused No. 3 for the offences under Sec. 363, 366, 376, 120(B), 195-A, 212 and 34 20 of the Indian Penal Code ("IPC") and Ss. 4, 8 and 12 of the Protection of Children from Sexual Offences Act 2012 ("POCSO Act"), in Special Case No. 396 of 2021.