(1.) Leave granted.
(2.) The appellant/prosecutrix, who claims to have been exposed to the horrors of the notorious casting couch syndrome, at the hands of the respondent No.2/accused herein, is aggrieved by the orders dtd. 21/9/2022[First Impugned Order] and 7/10/2022[Second Impugned Order], passed by the High Court of Judicature at Bombay in exercise of its Criminal Appellate jurisdiction allowing the anticipatory bail application[Anticipatory Bail Application No. 2594 of 2022] filed by the respondent No.2/accused in connection with FIR[CR FIR No. 915 of 2022 registered on 6/8/2022] filed by her with the MIDC Police Station, Mumbai. Initially, the FIR was registered under Ss. 354, 354-B and 506 of the Indian Penal Code[For short the IPC]. Subsequently, on the supplementary statement of the appellant/prosecutrix being recorded, offence under Sec. 376 was added to the subject FIR. By the first impugned order, the High Court granted pre-arrest bail to the respondent No. 2/accused as an interim measure subject to certain conditions and on 7/10/2022, confirmed the said order.
(3.) The facts of the case as are relevant for deciding the present appeals are briefly stated:-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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