DNYANESHWAR ASARAM KANKHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Raut, learned counsel for the applicant and Mrs. Deshmukh, learned APP for non-applicant/State assisted by Mrs. Deshpande, learned appointed counsel for non-applicant No.2.

(2.) The applicant has been arraigned for the offence punishable under Ss. 376(2)(n), 376(d), 506(2), 363 r/w 34 of the IPC in Crime No. 411/2021.

(3.) Mr. Raut, learned counsel for the applicant, by inviting my attention, to the statement of the husband of the victim submits that the statement as well as the subsequent statement of the victim on 6/10/2021 (pg.107) would indicate that the applicant is not involved in the aforesaid crime and there is no linkage. He submits that except for the statement of the victim there is nothing on record to indict the applicant, considering which, the applicant is entitled to bail.