AKSHAY BHATT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant apprehends arrest in Crime No.288 of 2023 registered with Kandivali Police Station, Mumbai for offences under Sec. 376 , 376(2)(n) , 504 , 506 of the Indian Penal Code.

(2.) Heard learned Counsel for the Applicant, and learned APP for the State. I have perused the records and considered the submissions advanced by the learned Counsel for the respective parties .

(3.) The facts narrated in the FIR prima facie reveal that the Applicant and the first informant had met on social media. The Applicant had proposed to marry her. On 8/2/2023, the first informant booked a room for the Applicant in a hotel at Kandivli and celebrated his birthday. Subsequently, they had sexual intercourse with each other. She has alleged that the Applicant had taken photos while they were having sexual relationship. The Applicant and the first informant also had sexual relationship on subsequent dates. Later the Applicant refused to marry her and abused her and threatened her to make the video viral. On the basis of the said allegations the aforesaid crime came to be registered.