PANDURANG KARBHARI KAJALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed under Section 439 of the Code of Criminal Procedure, 1973 for getting bail.

(2.) Heard learned Advocate Mr. Satej S. Jadhav for applicant and learned APP Mr. S.D. Ghayal for respondent.

(3.) It has been vehemently submitted on behalf of the applicant that the victim is stated to be 16 years old girl and she has alleged that she was molested by present applicant, who had tried to take her away under the pretext of marriage. However, taking into consideration the contents of the First Information Report, which is lodged by the father of the victim, as well as the statement of the victim, it can be seen that it was a love affair between the applicant and the victim, and it appears that thereafter she became frightened because of the fear of her parents and then has given a statement against the present applicant. Applicant is a boy of 22 years old. He has no criminal antecedents. He was arrested on 02.05.2020 and since then he is in custody. His further custody is not required for investigation.