Arijit Pasayat, J. - (1.) Leave granted.
(2.) Can a lady be prosecuted for gang rape is the interesting question involved in this appeal.
(3.) Challenge in this appeal is to the order passed by a learned Single Judge of the Madhya Pradesh High Court holding that the charge framed against the appellant under Sections 323 and 376(2)(g) of the Indian Penal Code, 1860 (in short IPC) is in order.;