DHANRAJ BABUSING RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is apprehending arrest in connection with C.R.No.961/2022, registered with Police Station, Darwha, District - Yavatmal, which is invoked Ss. 354, 354-A and 354-D of the Indian Penal Code and Ss. 8 and 12 of the Protection of Children from Sexual Offences Act, 2012.

(2.) The complaint is lodged by the father of the victim girl aged 17 years, who reported to the Police Station that his daughter visited school and tuition class by bus and the accused is an auto driver who reside in the nearby vicinity and therefore, he is acquainted with the victim girl. For some period of time the victim travelled in his auto rikshaw to her college and tuition. However, she discontinued after some time.

(3.) It is the allegation in the complaint that the applicant used to follow her despite strong protest and on 01/11/2022, he persuaded her to ride on his motorcycle, when she refused, he caught hold her hand and express that he has a liking for her and he would drop her home, but she desisted the attempt and rushed away from the spot.