EKNATH DATTATRAY BATHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Sec. 439 of the Criminal Procedure Code, 1973, in connection with C.R. No.548 of 2020, registered with Rajgad police station, Pune, for offences punishable under Sec. 376 of the Indian Penal Code, 1860 and Sec. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012 (hereafter, POCSO Act, for short).

(2.) The prosecution case, in short, is as under:

(3.) The applicant, therefore, applied Sec. 439 of the Criminal Procedure Code, 1973, seeking his release on bail, which the learned Sessions Court has rejected. Aggrieved thereby, the applicant has filed a present bail application.