MOHAMMAD AHMED ULLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard,

(2.) Applicant seeks his enlargement on bail in Crime No. 438 of 2020 dtd. 29/7/2020 registered at the instance of mother of the victim for the offences punishable under Ss. 354, of the Indian Penal Code, 1860 and Sec. 8, 9(m), 10 and 12 of the Protection of Children From Sexual Offences Act, 2021 ('POCSO' for short).

(3.) Applicant is 46 years old person. He runs a chicken centre. Victim at the material time was 8 years old girl. Her mother lodged First Information Report. She stated, applicant touched cheeks of her daughter inside the shop premises, where he was running the business. Where after, applicant was arrested. Investigation in the case is over and the final report has been filed.