CHETAN CHANDRAKANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Investigating Officer has filed the affidavit, wherein he has narrated the steps taken by him to trace the victim girl on whose complaint C.R. No. 65 of 2020 was registered. The Investigating Officer state on oath that he tried to establish contact with the victim girl on her mobile number but it is temporarily out of service. He also visited the address of the victim as given in the FIR, to be revealed that she is not residing on the said address. He make a categorical statement that all efforts are being taken to trace the victim girl. Ashish Mhaske The said affidavit filed on 10/10/2022 is taken on record.

(2.) Despite the efforts taken by the Investigating Officer since the victim girl is not served, I have chosen to hear the learned APP in opposing the application filed by the applicant seeking his release on bail, on being accused of offences punishable under Ss. 376, 366, 420 of IPC.

(3.) With the assistance of learned counsel for the applicant and the learned APP, I have perused the charge-sheet filed in the subject C.R. on the complaint filed by the prosecutrix aged 22 years. She had reported to the police station, narrating that she was acquainted with the applicant since 2018, as he was residing in the neighbourhood. The proximity developed between the two and according to the complainant she shared a love relationship with him. They decided to get married and even the members of both the families were aware of such a relationship, to which there was no opposition.