ANIL GOVIND RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant.

(2.) The applicant is arraigned as an accused in C.R.No.I522/2019 of Rabale Police Station, Navi Mumbai, registered at the instance of the victim for the ofences punishable under Section 417, 420, 376, 500, 506(2) of the Indian Penal Code.

(3.) It is alleged that the informant used to reside in the vicinity of Rabale since 2001. The informant got acquainted with the applicant through her friend namely Manoj somewhere in the year 2008. When the informant went to purchase grocery, the applicant exchanged his phone number with the informant and asked her to call him. It is alleged that the informant and the accused met in the vicinity of Koparkhairne when the applicant proposed to the informant and expressed his desire to marry her. The informant accepted the proposal on 15/8/2008. On 13/9/2009, at about 4.00 p.m., the informant and the accused met at a Lodge wherein the accused established physical relations with her on the pretext of marriage. It is alleged that the applicant recorded videos and took some photographs of them in his mobile. It is further alleged that on several occasions, the applicant had physical relations with the informant. On two occasions the informant underwent abortion. The last physical relation between them was on 21/8/2019. It is alleged that the applicant demanded Rs. 1 lakh from the informant. The informant borrowed loan from Bajaj Finance in her father 's name. It is alleged that the said amount of Rs.1 lakh is still not paid by the applicant.