SANTOSH RAMCHANDRA NIKAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The applicant, who has been arrested on 12th September, 2009 in connection with the C.R. No.104 of 2009 registered with Vaduj Police Station, Satara for an offence punishable under sections 376.451 and 506 of the IPC, seeks bail by this application.

(3.) On 12th September, 2009, the prosecutrix lodged a complaint that about a month ago the applicant came to her house in the afternoon and had forcible intercourse with her. There is further allegation that the applicant again came after two days and repeated the act of forcible intercourse.