KHUSBU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned counsel for the respondents no. 2 and 3 and learned APP for the State.

(2.) Learned APP informed the Court that the prosecutrix, a minor victim is present and she wants to be represented through legal aid. I requested Ms. Priyanka H. Chavan to appear on behalf of the prosecutrix to assist this Court which was graciously accepted by learned counsel.

(3.) This is an application for bail in respect of the offence punishable under Sec. 370(1)(4), 366(A), 372 of the Indian Penal Code (hereafter ' IPC ' for short) read with Sec. 4 and 5 of the Immoral Traffic (Prevention) Act, 1956 and Sec. 17 and 18 of the Protection of Children from Sexual Offences Act, 2012 (hereafter 'the POCSO Act' for short) registered vide C.R. No.402 of 2022 with Mira Road Police Station. The First Information Report is dtd. 28/09/2022. The applicant was arrested on 28/09/2022.