SANTOSH TULSIRAM RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Applicant is seeking enlargement on bail in Crime No.18 of 2019 registered with Alankar Police Station for the alleged offences punishable under Sections 363 , 366-A , 376(2)(i)(n) of the Indian Penal Code, 1860 (" IPC " for short) alongwith Section 4 of the Protection of Children from Sexual Offences Act, 2012 ("POCSO" for short).

(3.) Applicant came to be apprehended on 24.01.2019. Investigation in the case is over. I have perused the final report.