BHIMRAO MANIKRAO DHOLE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

(2.) Heard the learned Counsel for the applicant and the learned A.P.P. for the State.

(3.) The applicant, resident of Yengaon, Tahsil Karanja (Ghadge), District Wardha, is accused of sexually abusing and harassing a minor and hearing impaired girl, aged about 8 years. She is also resident of the same village. The applicant runs a pan-shop and he is aged about 65 years. The incident took placed on 13/11/2019 at about 01:30 p.m. One Leelabai Pathade gave a partly sum to the victim girl and she went to the pan-shop of the applicant at the material time. The applicant thought of taking disadvantage of the situation, he took the victim inside the pan-shop. He removed her frock and her slacks also. He slept over the body of the victim and kissed her stomach. In the meantime, Sapna Dhole, being the relative of the victim, came there. She noticed the above obscene incident. On seeing her, the applicant controlled himself and went out of the shop.