RAJESH SANKARSAN TRIPATHY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By virtue of this application under section 482 of the Code of Criminal Procedure, 1973, ('the Code'), the applicant, who has been arraigned for the offences punishable under section 376(2)(n), 377, 417, 504 and 506 of the Indian Penal Code, 1860 ('The Penal Code'), seeks quashment of the first information report bearing C.R.No. 195/2017 and the resultant prosecution, being Sessions Case No.333 of 2019, pending on the file of the Sessions Judge at Dindoshi, Mumbai.

(2.) The gravamen of indictment against the applicant can be stated in brief as under :-

(3.) In the backdrop of the aforesaid allegations, the applicant has invoked the inherent powers of this Court, on the premise that the instant prosecution is a clear abuse of the process of Court. The applicant claims that it is imperative in the interest of justice to quash the prosecution to secure the ends of justice.