RUSHIKESH KISHORE JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this application, the applicant seeks his enlargement on bail in connection with C.R. No. 13/2021 registered with the Roha Police Station, Raigad, for the alleged offences punishable under Sections 376, 376(2)(n), 377, 417, 323, 504, 506 and 507 of the Indian Penal Code.

(3.) Learned counsel for the applicant submits that the relations between the applicant, aged 24 years and the complainant/prosecutrix, aged 29 years were consensual. He further submits that the complainant/prosecutrix lodged the FIR, as the applicant failed to marry her, despite promising to do so.