TAPAN ANANT THATTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with the consent of the parties.

(2.) The Petitioner is facing charges for the offence punishable under Ss. 376(2)(n), 504, 506 of the Indian Penal Code ("IPC"), pursuant to the filing of FIR No. 14 of 2023, by the complainant i.e. the Respondent No.2 in the present Writ Petition.

(3.) It is the contention of the Petitioner that during May 2020 to January 2021, the Respondent No.2 was going through a divorce wherein she had sought legal advice from the Petitioner. It is contended by the Petitioner that it was clear understanding between him and the Respondent No.2 that he would not appear for her in any proceedings in Pune but would guide her through process and accordingly the Respondent No.2 agreed for professional fees of Rs.5,00,000.00 to be paid to the Petitioner.