RAJATKUMAR BUDHIRAM GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned counsel for respondent No.2 - Ms. Meghna Gowalani who is appointed by this Court and learned APP for the State.

(2.) This is an application for bail in respect of the offence punishable under Ss. 366 and 376(2) of the Indian Penal Code and Ss. 3, 4, 7 and 8 of the Protection of Children from Sexual Offences Act, 2012, registered vide C.R. No.297 of 2022 with Chikhali Police Station.

(3.) The First Information Report (FIR) is dtd. 14/06/2022. At the relevant time, the applicant and the victim were 22 and 15 years of age respectively. As per the FIR, the applicant had physical relations with the victim between February 2022 and April 2022. The complainant/mother of the victim noticed something as a result of which she took the victim to a Doctor when it was revealed that she was pregnant. The victim then revealed that she and the applicant had physical relations.