PRITI MANISH WARJURKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate for the appellant and the learned A.P.P. for the respondent No.1/State.

(2.) The appellant, by way of present appeal, has challenged the order dated 15 th June 2020 passed by learned Sessions Judge, Nagpur rejecting bail application of the appellant.

(3.) Crime No.335 of 2019 has been registered against the appellant under Sections 363, 370, 376, 465, 468, 471 read with Section 34 of the Indian Penal Code, Sections 3 and 4 of the Protection of Children from Sexual Offences Act, 2012, Sections 9 and 10 of the Prohibition of Child Marriage Act, 2006 as well as Sections 3(1)(w)(i) , 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989.