LAWS(BOM)-2009-11-150

DEV CYRUS COLABWALA Vs. STATE OF MAHARASHTRA

Decided On November 18, 2009
DEV CYRUS COLABAWALA Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the applicant as also the learned Counsel appearing on behalf of the Complainant and the learned APP appearing on behalf of the State.

(2.) Applicant has been arrested in connection with the offence punishable under section 376(2)(g) read with section 34 of the Indian Penal Code which is registered by Trombay Police Station vide C.R. No. 111/ 2009 dated 15/04/2009.

(3.) In the present rase, charge sheet has been filed and the matter is ready for framing of charge. However, since discharge applications have been filed by some other accused, charge has not been framed so far. The matter is already transferred to the Fast Track Court and I have given directions to the Sessions Court to dispose of the case as expeditiously as possible and .n any event within a period of six months from today in Criminal Application No.4711 of 2009.