RAVINDRA Vs. SHIVLAL SONWANE

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) This is an application under Section 439 of the Code of Criminal Procedure. At the outset, Mr. Mardikar, learned Senior Counsel for applicant submits that the learned Judge of the trial Court has already released the applicant on temporary bail in view of the circular issued by the High Power Committee. Therefore, presently, the applicant is not in jail.

(3.) The applicant is a police constable and he was arrested in connection with Crime No. 70/2020 registered with Police Station, Dattapur, Dist. Amravati for an offence punishable under Section 354-D of the Indian Penal Code and Section 12 of the Protection of Children From Sexual Offences Act.