SAGAR NAVNEET SONAVANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant came to be arrested on 13/09/2020 by the Ghatkopar Police in C.R. No.623 of 2020 invoking offences punishable under Section 376(2)(h)(n) of the IPC and Sections 4, 6, 8 and 12 of the POCSO Act. He seeks his release on bail on the grounds of his false implication and that he is a young boy and since the charge-sheet is filed, his further incarceration is unwarranted.

(2.) Heard Mr. Kashid, learned counsel appearing for the Applicant and Ms. Takalkar, learned A.P.P. appearing for the State as well as Ms. Rushita Jain, learned advocate appointed through the Legal Aid, to represent the Complainant.

(3.) The prosecutrix, who approached the police station and lodged the complaint narrated that while residing with her grandmother, she used to often visit the grocery shop, where she crossed path with one boy, who introduced himself to her and expressed desire to establish friendship. It is narrated by her that whenever she used to visit the grocery shop, the boy used to take her to his house and establish physical relationship. When the girl started vomiting and felt pain in her stomach, she was taken to the hospital and when Sonography was conducted, it was revealed that she was carrying pregnancy. She delivered a baby boy on 27/08/2020 and on the basis of the information from the hospital, the FIR came to be registered against the present Applicant. The child born, was handed over to the Child Welfare Committee.