DHEERAJ ARJUN SAWANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Priyal Sarda, learned counsel for the petitioner, Ms. Pallavi Dabholkar, learned APP for the RespondentState and Ms. Komal Gopal Sinha, learned counsel appointed through Legal Aid to appear on behalf of respondent no.2 (first informant).

(2.) By this Petition, the petitioner is seeking quashing of the First Information Report ("FIR", for short) No. 0176 of 2019, registered with Police Station Kamothe, Navi Mumbai, for offence punishable under Sec. 376 (2)(n) and 417 of the Indian Penal Code ("IPC", for short). The petitioner has also prayed for quashing and setting aside the criminal proceeding arising out of the said FIR i.e. FIR No. 0176 of 2019, pending in the form of Sessions Case No. 192 of 2020, before the Court of Sessions Court at Panvel. Copy of the charge sheet is also annexed to the Writ Petition.

(3.) By an order dtd. 6/3/2024, this Court granted stay of the proceeding before the aforesaid Court.