SAGAR KAILASH PRANJALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) In anticipation of arrest in Crime No.1010 of 2021 registered with Khadan Police Station, District Akola for the offence punishable under Ss. 354, 354-A, 354-B of the Indian Penal Code and Sec. 8 of the Protection of Children from Sexual Offenses Act,2012 (POCSO), the applicant is prayed for prearrest protection.

(3.) The bail is primely claimed by submitting that this is a purely case of false implication. In support of said contention, several documents are placed for perusal. The applicant would submit that he is a reputed builder and developer of the vicinity. One Santosh Yadav was extortionist, against whom the applicant and his father have lodged police reports. It is submitted that the informant-lady is in live-inrelationship with Santosh Yadav and thus, at the behest of Santosh Yadav, existing false report has been lodged which according to him is also an effort of extortion.