NAMRATA @ GUDDI JAGDISH MISHRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the applicant and Shri Jawade, learned Additional Public Prosecutor for the State through Video conferencing.

(2.) The applicant is said to be arrested on 04/10/2019 in connection with Crime No. 1245/2019 registered at Police Station Awadhutwadi, Yavatmal, District Yavatmal for the offence punishable under Sections 366-A , 343 and 376(3) of the Indian Penal Code read with Sections 3(1)(v) , 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 and Sections 4 , 6 , 12 and 17 of the Protection of Children from Sexual Offences Act, 2012 and Sections 5 and 6 of the Prevention of Immoral Trafficking Act, 1956.

(3.) The prosecution case is that on 27/09/2019 the applicant along with other accused persons went to the house of the victim, called the victim outside her house, took her to the applicant's house and the applicant and the other accused forced the minor victim to drink liquor and she was told to have sexual intercourse with the other co-accused i.e. Vicky Patil, when the minor victim opposed for sexual intercourse, applicant also beat her.