MAKRAND CHANDRAKANT BAPARDEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Nikam, learned counsel for the applicant and Ms. Shinde, learned APP for the State.

(2.) Applicant seeks his enlargement on bail in connection with Crime No.480 of 2019 dated 14th August, 2019 registered with Andheri Police Station for the ofences punishable under Sections 354, 354A of the Indian Penal Code, 1860 and Sections 8, 9(n) and 10 of the Protection of Children From Sexual Ofences Act, 2012 ( "POCSO " for short) .

(3.) It is complainant 's case that after demise of her first husband, she got married to the applicant in Juune, 2013 and started residing at applicant 's house with her daughters, Shamika and Toshida born from first marriage. Girl child, Manasvi was born on 11th Juune, 2019 from second marriage. It is alleged that due to recurring quarrels and harassment caused to her by the applicant, she left the matrimonial house in Juanuary, 2019 and started living at mother 's house. That in April, 2019, daughter Toshida, narrated her ordeal of sexual abuse by her step-father (Applicant), which, she reported to Bhagwati Mahila Vikas Mandal vide complaint dated 10th February, 2019. Besides, she had also lodged two complaints with Andheri Police Station under Sections 504 and 506 of the IPC against the applicant.