SOMAPPA RAMAPPA RATHOD Vs. STATE

JUDGEMENT

(1.) Heard Mr. Saudagar, learned Counsel for the Applicant, Mr. Faldessai, learned Additional Public Prosecutor for the State.

(2.) The Applicant, who has been charged with an offence under Section 376 of the IPC seeks bail. The Applicant was arrested on 16.01.2020 and is presently in judicial custody.

(3.) The allegation against the Applicant reads as follows: