RAVINDRA VITTHAL SHENDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for bail under Section 439 of Code of Criminal Procedure (" Cr.P.C ."). The applicant has been arrested in connection with Crime No. I-497 of 2017 registered with Newasa Police Station, Dist. Ahmednagar for the offences punishable under Sections 363 , 366 , 504 and 506 of the Indian Penal Code (" I.P.C .").

(2.) Heard. Perused First Information Report ("F.I.R." for short) and related police papers.

(3.) F.I.R. was lodged by father of the victim - Sunita (name changed). It is alleged that Sunita was twenty years old. She was polytechnic student at the time of incident. The applicant is a proprietor of a footwear shop. His shop is at bus stand of Newasa. The informant was the applicant's customer. There was, therefore, acquaintance between the two. Sunita would also visit the applicant's shop. Acquaintance, therefore developed between them. The applicant started sending SMS on cell phone of Sunita. The applicant was asked to stay away from the informant's daughter. Once Sunita told the informant that the applicant was compelling her to have relationship with him. He also gave threats to her life if she failed to keep relationship with him.