HECTOR FIRDAUS KOTHAVALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Not on board. Upon production taken on board.

(2.) Heard the learned Counsel for the applicant and the learned APP. Perused the papers.

(3.) This is an application under section 438 of the Code of Criminal Procedure, 1973 seeking pre-arrest bail. The applicant herein is apprehending his arrest in Crime No. 79 of 2013 registered at Byculla Police Station for offence punishable under sections 5, 8, 12, 14 and 17 of the Protection of the Children from Sexual Offences Act, 2012 and section 354 of the Indian Penal Code.