KRUSHNAKUMAR SHANKARDAYAL SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned Counsel for both sides stated that the audio and visual quality was proper.

(2.) Heard Mr. Daga, the learned Counsel for Applicant and Mr. Rode, the learned APP for Respondent/State.

(3.) By this Application, Applicant is seeking regular bail in Crime No.707/2020 registered with Police Station, Gondia (City) for the offence punishable under Ss. 376, 376 (2) (N), 417, 506 of Indian Penal Code and Ss. 4 & 6 of the Protection of Children from Sexual Offences Act.