SUNIL MARIBA MUNDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for bail under Sec. 439 of the Code of Criminal Procedure. The applicant has been arrested in connection with Crime No.0403/2022, registered at Ahmedpur Police Station, District Latur, for the offences punishable under Ss. 376, 376(2)(n), 363, 366 of the Indian Penal Code and under Sec. 4 of the Protection of Children from Sexual Offences (POCSO) Act.

(2.) Heard. Perused the First Information Report (FIR) and related papers.

(3.) The FIR has been lodged by the victim herself on 11/8/2022. At the time of lodging of the FIR, her age was 17 years and 8 months. She was a student of 12th standard. The applicant is her relative. Both of them came in contact through Whatsapp. Acquaintance developed into emotional relationship. The applicant promised to marry her. On the strength of such promise, he sexually exploited her. Last time, he was sexually exploited her on 7/8/2022, while the FIR has been lodged four days thereafter.