MOHD. RAZI KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Taken up for final disposal with the consent of learned counsel for the parties.

(3.) The applicant, in the present matter, has been chargesheeted for the offences punishable under Ss. 354-A, 354-C, 376, 376(2)(n), 506 and 507 of the Indian Penal Code ("the IPC" for short). The charge-sheet in question, bearing No. 82 of 2024 dtd. 14/8/2024 was filed in First Information Report No. 270 of 2024 dtd. 19/6/2024 registered with police Station Dhantoli, Nagur city for the offences mentioned hereinabove.