WARIS SAYED ALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is charged for the offence punishable under Sec. 376(2)(f) 376(2)(n), 323, 324, 506 of the Indian Penal Code in connection with CR No.157/2022 registered with Aarey Police Station. He came to be arrested by the concerned Police Station on 11/5/2022.

(2.) The Applicant is seeking his release on bail on the ground that relationship between him and the prosecutrix, who had lodged report on 21/3/2022, was a mutual relationship. The complainant being his distinct relative and right from the year 2008 till 15/2/2022, she was residing in his flat situated in Goregaon (East), Mumbai.

(3.) The learned counsel for the Applicant would submit that the accusations are baseless as it is only when her husband came to know about relationship, she reported to the Police Station accusing that she was forced into sexual relationship.