USMAN GULAM KHAN Vs. SENIOR POLICE INSPECTOR

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned APP and learned counsel for the respondent no.3.

(2.) This is an application for bail in respect of the offence punishable under Ss. 354 of the Indian Penal Code (hereafter ' IPC ' for short) read with Sec. 8 of the Protection of Children from Sexual Offences Act, 2012 (hereafter "POCSO Act", for short) registered on 7/5/2022 vide C.R. No.339/2022 with Bhosari Police Station, Pimpari Chinchvad.

(3.) The date of the incident is 7/5/2022. The applicant is a 21 years old boy who was a neighbour of the victim. The victim at the relevant time is stated to be 15 years of age. It is the allegation that when the victim's mother had gone out, the applicant on the pretext of asking for a copy of some agreement came inside the house and hugged the victim. At that time, the victim's mother came whereupon the applicant ran towards the kitchen.