PRAMOD DHANJI PURABIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Petitioner seeks quashing and setting aside criminal proceedings bearing Sessions Case No. 692 of 2023 pending before the Additional Sessions Judge, Mumbai arising out of FIR No. 789 of 2022 sns 3-wp-4399-2022.docx dtd. 5/8/2022 registered with the Bhoiwada Police Station, Mumbai for the offences punishable under Ss. 376, 376(2)(n), 376(2)(h), 313, 323, 504, 506 of the Indian Penal Code, 1860 ('IPC').

(3.) Upon the statement made on behalf of the Petitioner that the relationship between the parties was of consensual nature and that the FIR was registered after a period of 6 and half years, this Court by its Order dtd. 12/4/2024 restrained the trial Court from framing charges.