RAJU CHANDAN TAYDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the applicant, Counsel for the complainant and Mr. Pethe, learned APP for State.

(2.) Applicant seeks his enlargement on bail in connection with Crime No. 317/2019 registered with Vakola Police Station for the offences punishable under Sections 376(2)(i)(n) and 377 of the Indian Penal Code and under Sections 4 and 8 of the Protection of Children from Sexual Offences Act, 2012 ("POCSO Act" for short).

(3.) Applicant was arrested on 6th July, 2019. Investigation is over and chargesheet has been filed.