VISHNU BHAGWAN SONALKAR 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 respondent No.2/victim.

(2.) The applicant is seeking bail in C.R.No.70 of 2022 registered with Police Station Fardapur, Taluka Soygaon, District Aurangabad, for the offence punishable under Ss. 376, 376(2)(f) of the Indian Penal Code and Ss. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The applicant is the father of respondent No.2/victim. She was pregnant from him. The fetus was seized, however, due to technical reasons, paternity could not be decided/tested. She has categorically made the allegations against the applicant how he did forcible sex with her. She is the daughter of the applicant from his first wife who has been died.