NIRMALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these applications have been filed by applicants-accused persons for regular bail, who have been arrested by Kaij Police Station, Tq. Kaij, District Beed in CR No.120/2020 for the offences punishable under Sections 376, 376(F)(n), 376(3), 354(a), 324, 323, 504, 506 read with 34 of IPC and Sections 4 , 6 , 8 , 10 , 12 and 17 of the POCSO Act.

(2.) Applicant in Bail Application No. 410/2020 is mother of the victim-prosecutrix; whereas the applicants in Bail Application No. 418/2020are uncle and cousin brotherof the informant-prosecutrix.

(3.) Heard learned Advocate Shri SS Thombre, holding for Advocate SB Solanke for applicants and learned APP Shri PK Lakhotiya for Respondent-State.