DEEPAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Bhangde, learned counsel for the applicant and Mr. Chutke, learned APP for the non-applicant/State.

(2.) The applicant is arraigned for the offence punishable under Ss. 376 and 376 (2)(n) of the Indian Penal Code in Crime No. 29/2022. The incident has occurred between 30/4/2018 till 20/12/2021. The First Information Report has been registered on 21/1/2022 on which date the applicant has been arrested. The charge-sheet has been filed on 21/3/2022.

(3.) Mr. Bhangde, learned counsel for the applicant submits, that considering the age of the complainant/victim, she was major during the aforesaid period, when the said offence is alleged to have been committed and is a consensual one, considering which, the applicant is entitled to bail.