NAVNATH RAMAJI CHANDIKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Heard finally by consent of the learned counsel appearing for the parties.

(3.) This is an appeal challenging the order dtd. 12/7/2022 passed on Exh.8 in Special POCSO Case No.26 of 2022 by which regular bail has been rejected. The appellant (accused) has challenged the impugned order on the ground that the trial Court has not considered the vital aspects of the case. It is argued that the story as narrated by victim is false and at the most it can be gathered that she ran away with the accused. However, there was no sexual contact in between them.