RISHI JAGDISH AGARWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this application, the applicant seeks his enlargement on bail in connection with C.R. No. 203 of 2020 registered with the Taloja Police Station, Raigad, for the alleged offences punishable under Sections 376 (1), 417, 419 of the Indian Penal Code.

(3.) Perused the papers. The complainant, aged 39 years, has stated that she was married in 2006 and that from the said marriage, she had a daughter. The complainant has further stated that in 2013, she got divorced and was living with her daughter; that in 2019, she sent her daughter to her brother 's place, at Thane; however, due to COVID, she could not visit Thane often; that as she had started feeling lonely, she got herself registered on Shadi.com, where the applicant sent a friend request to her. The complainant has further stated that, thereafter, she met the applicant and that they started meeting often, as their ideologies matched. The complainant has stated that they started going out on long drives and that they had physical relation and that the same continued thereafter. According to the complainant, the applicant started living with her and that they were staying together as husband and wife. The complainant has stated that the applicant had disclosed to her that he was married earlier and that he had filed for divorce and that the said proceeding was pending. According to the complainant, she found some nude photographs of some girls on the applicant 's mobile, which she deleted. The complainant has stated that the applicant convinced her that it would not happen again.