RAVI BALIRAM VIDHATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicant, the learned A.P.P. for respondent No.1/State and the learned counsel for the respondent No.2/victim.

(2.) The victim has been produced from the Government Girls Hostel as she was sent by Child Welfare Committee, Latur. The victim in her handwriting has submitted an application that she has no objection to grant bail to the application. Her written statement is taken on record and marked as Annexure 'A'.

(3.) The learned counsel for the applicant would submit that the victim and the accused are relative. They performed the marriage. However, the parents of the victim were strongly opposing their relationship. Hence, under pressure a false police report has been lodged. The victim has delivered a female baby child. Victim in person states that her parents were not ready to take her in their custody and she is also not willing to reside with them.