ARJUN JALBA ICHKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 29/1/2024 passed by the High Court of Judicature at Bombay in Bail Application No.2898/2023.

(3.) The appellant Arjun Jalba Ichke has been facing trial in connection with a crime registered pursuant to First Information Report No.213/2021 dtd. 6/7/2021 lodged with Police Station Vashi, District Navi Mumbai, in respect of offences punishable under Ss. 376 and 354 of the Indian Penal Code, 1860, along with Ss. 4, 8 and 12 of the Protection of Children from Sexual Offences Act, 2012 (for short "POCSO Act").