RAHUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Section 438 of the Cr.P.C. seeking anticipatory bail in connection with Crime No.12/2020 registered with Sonai Police Station, Dist.Ahmednagar for the offences punishable under Sections 354-A(1)(iv) , 504 , 506 read with Section 34 of the I.P.C., and under Sections 11(i) and 12 of Protection of Children from Sexual Offences Act, 2012.

(2.) At the outset, the learned advocate for the applicants submits that the applicant no.1 has been arrested in the mean time and the application does not survive to his extent.

(3.) The allegations as can be seen from the report lodged by a 15 year old girl are to the effect that on 9/1/2020 in the afternoon hours while she was returning on her bicycle from school, both the applicants alongwith 6 other boys overtook her, riding on 3 motor cycles. The applicant no.1 is stated to have made some gestures by pointing a finger at her and whispered amongst all the boys. As a result she felt insulted and started crying. After going home in the evening while she alongwith her mother and sister were present in the yard of her house, again all these boys passed by her home and abused and threatened them.