EKNATH DATTARAM CHALKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned APP for the State and learned counsel for respondent No.2.

(2.) This is an application for bail in respect of the offence punishable under Sec. 376 of the Indian Penal Code (hereafter ' IPC ' for short) read with Ss. 4, 6, 8 and 12 of Protection of Children from Sexual Offences Act, 2012 (hereafter "POCSO Act", for short) registered vide C.R. No.37 of 2018 with Wadala Police Station.

(3.) Learned APP and learned counsel for respondent No.2 opposed the application.