MOHIT KALYANI Vs. POLICE INSPECTOR, CALANGUTE POLICE STATION

JUDGEMENT

(1.) The Applicant in this application is seeking bail in connection with Crime no. 42 of 2021 registered at Calangute Police Station for offences under Sections 376, 109 and 506 read with Sec. 34 of the Indian Penal Code (IPC).

(2.) The Applicant is one of the Accused persons and the role attributed to him appears to be that he allegedly prevented the victim from approaching the Police or raising grievance against the main Accused as regards sexual assault allegedly suffered by her.

(3.) On 02.12.2021, this application was adjourned taking note of the fact that bail applications of co-accused persons have been dismissed by this Court, inter alia, on the ground that the evidence of the victim girl was yet to be recorded. On this basis, this application was adjourned to today i.e. 23.12.2021, as the case before the Sessions Court was listed on 21.12.2021.