KAUTIK SAHEBRAO CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All the three applicants are apprehending their arrest in connection with Crime No. 114 of 2022, registered with Sakri Police Station, Dist. Dhule for the offences punishable under Sec. 354-A of the Indian Penal Code and Sec. 8,12,17 and 21(2) of the Protection of Children from Sexual Offences Act, 2012.

(2.) Heard Mr.R.P. Gaikwad and Mr.A.D. Ostwal, learned Advocates for the respective applicants and Mr.V.S. Badakh, learned APP for the respondent/ State.

(3.) Learned APP has strongly opposed the applications stating that as against applicant in ABA No.557 of 2022 there are specific allegations and there is evidence in the form of CCTV footage of the school. Other two applicants though were knowing it fully well that such thing has happened, had not reported said fact, which itself is an offence under the POCSO Act. Therefore, legally as well as morally the applicants do not deserve any sympathy.