(1.) The application is filed for bail in Crime No.292 of 2019, registered with Upnagar Police Station, Nandurbar, for the offences punishable under Sections 307, 363, 376 etc. of the Indian Penal Code and few sections of the Protection of Children from Sexual Offences Act.
(2.) Both the sides are heard.
(3.) The crime is registered on the basis of report given by the victim girl. She was aged about 17 years on the date of the report i.e. on 7th November, 2019. The Applicant is resident of the village where the victim girl is living. In the FIR, she has made allegations that she had an affair with the Applicant for about two years prior to the date of FIR and they had physical relations also during that period.