RUKSANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) This is an application for bail in respect of the offence punishable under Ss. 366(A), 370(1)(4), 372 of the Indian Penal Code (hereafter ' IPC ' for short), Ss. 4, 12 of the Prevention of Children from Sexual Offences Act, 2012 (hereafter 'POCSO' for short) and under Ss. 4, 5 of the Immoral Traffic (Prevention) Act, 1956 registered on 11/2/2023 vide C.R. No.71 of 2023 with Turbhe Police Station.

(3.) On the earlier occasion, I was inclined to enlarge the applicant on interim bail in view of the urgency. I had issued notice to the victim in view of the provisions of POCSO Act. I am informed that the victim has been duly served and she has requested for legal aid. Mr. Satyavrat Joshi, learned counsel made his submissions on behalf of the victim opposing the application for bail.