ANKUSH SUBHASH @ NANNU BHISADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this appeal, the appellant seeks his enlargement on bail in connection with C.R.No.115 of 2019 registered with the Vimantal Police Station, Pune, for the alleged offences punishable under Sections 363, 366, 366(A), 376, 376(2)(N) of the Indian Penal Code; under Sections 4, 6, 8 and 12 of the Protection of Children from Sexual Offences Act and under Section 3(i)(w)(i)(ii), 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act.

(3.) Learned Counsel for the appellant submits that it is a case of love affair and that the victim girl had gone on her own accord with the appellant and thereafter got married in a temple and that both were residing together. He submits that the victim girl and the appellant both went to the Police Station, on learning that an FIR/complaint was filed by the victim girl 's mother with the Vimantal Police Station. Learned Counsel for the appellant relied on the medical case papers, in particular the history given by the victim girl in her own words, in support of his submission. He submits that even otherwise investigation is complete and charge-sheet is filed.