JUNED BABU SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant / accused has approached this Court for seeking bail under Section 439 of the Code of Criminal Procedure. His application for bail, filed before the trial Court, has been rejected by the impugned order dated 7.4.2020, in Special Case (POCSO) No. 7 of 2019.

(2.) We have considered the submissions of the learned Advocate for the appellant, learned advocate (amicus curiae) for respondent No.2 (victim of the crime) and the learned APP for the respondent / State.

(3.) We have gone through the record available, with the assistance of the learned Advocates.