SATYAM SHIVAM ARUNKUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present Application, under Sec. 482 of Cr.P.C. the Applicant is seeking quashing of C.R. No.786 of 2024 dtd. 4/10/2024 registered with Chaturshringi Police Station, Pune, for the offences punishable under Ss. 376, 376(2)(n), 377, 354, 417, 504 and 506 of the Indian Penal Code and the chargesheet filed therein after conclusion of investigation.

(2.) Heard Mr. Shenoy, learned Advocate for the Applicant and Smt. Yadav, learned APP for Respondent No.1-State. Perused chargesheet.

(3.) Respondent No.2, the victim, has filed aforenoted crime against Pratik (accused No.1 ) and Applicant (accused No.2). The allegations against the applicant are, as contemplated under Sec. 354 of the Indian Penal Code.