SHIVRAJ DATTA JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicant, learned APP for the respondent-State and learned counsel for the complainant.

(2.) The applicant is seeking bail in Crime No.93 of 2023, registered with Osman Nagar Police Station, District Nanded, for the offences punishable under Ss. 354 , 354-A , 354-D , 452 , 506 of the IPC and Sec. 8 and 12 of the POCSO Act.

(3.) The learned counsel for the applicant would submit that the allegations levelled against the applicant are themselves improbable. No man would dare to enter the home at odd hours and tell to a girl in front of her many relatives that "he likes her". The learned counsel for the applicant would submit that the applicant was assaulted and MLC was registered. The FIR is silent about the injuries suffered to the victim. The allegations against the applicant are prima facie improbable. The report appears to have been lodged only to make the offence serious. There was no allegation of use of any weapon. Nothing is to be recovered from him. Hence, he may be granted bail.