SHABANA HARUN KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The applicant is seeking bail in Crime No.55 of 2023, registered at Cantonment Police Station, District Aurangabad, for the offences punishable under Ss. 370, 376(2)(n), 323, 504, 506, 201 read with Sec. 34 of the IPC.

(3.) The victim made the allegations that under the promise to provide her job, she was taken to Jodhpur. The applicant, her husband and one third person took her to Jodhpur by car. As per the FIR, she was taken to Jodhpur on 19/11/2022 and she lodged the report on 8/2/2023. She alleged that she was forced to do sex with the unknown persons. Under the garb of marriage, she was sold to two persons for Rs.80,000.00. However, she flee away from that place on 3/2/2023.