INDRAJITSINGH JOGASINGH ZAGADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The applicant is arrested by the police of Ballarshah Police Station, District Chandrapur in connection with Crime No. 72/2020 for the offence punishable under Section 376[2][n], 506, 323 of the Indian Penal Code , Sections 4 and 8 of the Protection of Children from Sexual Offences Act, and Section 67 [a] of the Information Technology Act .

(3.) The applicant/accused had applied for regular bail in Sessions Court after filing of the charge sheet, which came to be rejected vide impugned order dated 27.08.2020. Before arrest, the applicant/accused had applied for pre-arrest bail, however, he could not succeed, hence, he surrendered. This is first bail application before this Court after filing of the charge sheet.