KASHIRAM KRUSHNA PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) This is an application for bail in respect of the offence punishable under Ss. 376 (2)(n), 384, 385, 328, 201, 503 read with 34 of the Indian Penal Code (hereafter ' IPC ' for short), registered vide First Information Report (FIR) No.168/2022 with Mahad Police Station.

(3.) The FIR was registered on 14/12/2022. The applicant was arrested on 15/12/2022. The allegation of the complainant is that sometime in May 2016, the applicant had visited their residence as the complainant's husband was not keeping well. Thereafter, the applicant spiked the drink offered to the victim and committed an act which is an offence under aforesaid Sec. .