RAJENDRA ALIAS VINOD VILASRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present applicant is apprehending his arrest in connection with CR No.135/2020 dated 3.8.2020 for the offences punishable under Sections 354 , 354-D of IPC and Sections 8 and 12 of POCSO Act, registered with Markhel Police Station, Tq.Degloor, District Nanded.

(2.) Heard learned Advocate and learned APP appearing for respective parties.

(3.) Learned Advocate appearing for applicant would submit that the prosecution case is that, informant is aged 16 years and 10 months old, studying in XII Std. at Degloor. She has lodged a report in respect of the incident dated 31.7.2020 on 3.8.2020. There is inordinate delay in lodging the report, which has not been explained by the informant. The applicant is innocent and has been falsely implicated. The informant and her family are politically strong. In fact, the applicant and his family are cultivating the land, in which the informant's father and uncle are interested. The said land belongs to relative of the informant. Several times, informant's father and uncle had threatened the applicant-accused and his family and tried to prevent them from cultivating the land. Report filed against the applicant is also one of the said attempts. The informant's uncle and other relatives had gone to the house of the accused at about 8.00 pm on 2.8.2020; gave him and his family threat of dire consequences, if he continues to cultivate the land. Father of the accused has lodged a report against informant's uncle and other relatives, which has been registered as CR No. 137/2020. All these aspects would show that the applicant has been falsely implicated. Custodial interrogation of the applicant is not required and, therefore, he deserves to be released on bail. He had approached to the Additional Sessions Judge, however, his application has been rejected.