BHAUSAHEB DNYANDEV KHODVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants are seeking bail under Section 438 of the Code of Criminal Procedure in connection with Crime No. I-288/2020 registered with Karjat police station, District Ahmednagar, for the offences punishable under Section 354 , 341 , 506 of the Indian Penal Code and for the offence punishable under Section 8 read with Section 7 of the Protection of Children from Sexual Offences Act,2012 (hereinafter referred as the 'POCSO Act') .

(2.) The F.I.R. has been lodged by a victim girl aged 16 years and one month alleging that on 14.04.2020 in the afternoon when she was walking along a Kaccha road the applicant No. 1 arrived there on a motor-cycle, accosted and embraced her and insisted to have them photographed as a selfie. He managed to snap a selfie, threatened her of dire consequences if the incident was disclosed. It is thus alleged that the applicant No. 1 has committed the aforementioned offences.

(3.) So far as the applicant No. 2 is concerned it is alleged that he transmitted the photo to the relatives of the victim and when her father questioned him about his such conduct he threatened the father of the victim. The F.I.R. was lodged on 23.04.2020 and the crime was registered.