PANKAJ BANDUJI DURGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Ali, learned counsel for the applicant and Mr. Tembhare, learned Additional Public Prosecutor for non applicant-State.

(2.) The applicant is apprehending his arrest in connection with Crime No.316/2019 registered with Police Station, Gondipipri, Dist. Chandrapur for an offence punishable under Sections 363, 366 of the Indian Penal Code and under Sections 3 and 4 of the Protection of Children from Sexual Offences Act.

(3.) Report is lodged by Vijay, father of the victim on