HITESH SANTOSH VARTAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is filed under Sec. 14(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "Atrocities Act") to challenge the Order dtd. 29/8/2022 passed by the learned Additional Sessions Judge, Alibag-Raigad (for short "Trial Court") rejecting the Criminal Bail Application of Appellant in a case registered under Sec. 376 of the Indian Penal Code, 1860 (for short "IPC") and under Ss. (3)(1)(w)(i), 3(2)(v) of the Atrocities Act with Pen Police Station, Raigad vide C.R. No.133 of 2022.

(2.) Shorn of unnecessary details, the prosecution case is as under:-

(3.) It is seen from the record that, investigation of the present case is completed and chargesheet has been filed on 12/8/2022. Incident occurred on 18/6/2022. Investigating Officer (IO) has recorded the statements of witnesses under Sec. 161 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") which include the statements of Naresh Kende (who accompanied Appellant on the date and time of incident), the prosecutrix and her elder sister Dipti Yadav. We have perused the statements of witnesses as recorded by the IO.