FIROZ HASIMUDDIN SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for bail in connection with C.R.No.409/2017 registered with Kandivali Police Station, Mumbai, under sections 354, 506-II of the Indian Penal Code and under sections 8 and 12 of The Protection of Children from Sexual Offences (POCSO) Act, 2012 The Applicant was arrested on 12/10/2017 and since then he is in custody. The investigation is over and the charge-sheet is filed on 24/11/2017.

(2.) This is an application through jail. Therefore Mr.Dheeraj Panchange is appointed to represent the Applicant. I have heard him and the learned APP Mrs.G.P. Mulekar for State.

(3.) The investigation papers in the form of charge-sheet are produced before me. Learned APP also produced the report showing antecedents against the Applicant.