SIDDHARTH RAMKIRSHNA CHITTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for grant of anticipatory bail in Crime No. 67/2020 registered under Sections 376 , 417 , 323 , 504 , 506 of the Indian Penal Code with Navapur Police Station, Dist. Nandurbar.

(2.) Facts leading to this application are that the informant aged 20 years lost her mother during her childhood and lost her father two years ago. She used to go for labour work at poultry farm, Naya Mondha, where she got acquainted with the applicant. He promised her to marry. About 4 to 5 months before the lodging of First Information Report, the applicant took her to Shabri Dham in his four wheeler bearing No. GJ RF 9444. He had sexual intercourse with her twice in a lodge under the promise of marriage. He had also sexual intercourse with her in his car. The prosecutrix was insisting on him to marry her. About two months before the fling of the First Information Report, he called her to Navapur and demanded sexual favour from her. She declined to do so unless he performs marriage with her. He got enraged and beat her. Thereafter she learnt that the applicant is a married man. She did not lodge the report soon after the incident as her parents are no more. On the basis of the First Information Report, offence under the aforesaid sections has been registered against the applicant.

(3.) Heard Shri R.S. Shinde, learned counsel for the applicant and Shri V.S. Badakh, learned APP for the State.