ANIL SRIPATI SAWANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE both these applications made by the applicants arise from the same crime, both the applications can be disposed off conveniently by a common order.

(2.) THE applicant Anil Sawant is accused No.3 in the crime whereas applicant Pramod Parit in Criminal Application No.893/2010 is accused No.1 in the said crime. Crime has been registered for alleged offences under Sections 376, 292, 506 read with 34 of the I.P.C. and Section 67 of the Information Technology Act. On perusal of the statement of the prosecutrix, it is the prosecution case that Pramod Parit who is the accused No.1 got some obscene photographs of the complainant and under the pretext of false promise of marriage raped her. The applicant Anil Sawant who is the applicant in Criminal Application No.741/2010 was waiting outside the cattle shed where she was raped, where he also raped the prosecutrix. Thereafter, both the applicants have been blackmailing the prosecutrix on the basis of the said photographs taken by the accused Pramod Parit and according to the prosecutrix they used to rape her against her will on several occasions under threats to disclose her photographs to her parents and to the villagers. The offence committed by the applicants is very serious. Not a fit case for grant of bail. Hence, both the applications stand rejected. Parties to act on a copy of this order duly authenticated by the registry of this court.