KIRAN DADA ZENDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) These applications are preferred for pre-arrest bail in connection with C.R.No.212 of 2023 registered with Malegaon Police Station, Pune for the offences punishable under Ss. 328, 366, 394, 343, 504, 506 read with Ss. 34 of the Indian Penal Code, 1860.

(3.) The indictment against the applicants is that the first informant was enticed away by the applicant - Kiran on 27/4/2023 and made her to board a car at Kavahagaj ST stand. The Applicant - Satish, brother in law of applicant - Kiran, was in the said car. The applicants took the fist informant to Alandi. The Applicant - Sagar joined them. The first informant further alleged that the applicant - Kiran gave her water laced with intoxicant and stupefying substance. The first informant became unconscious. The Applicant - Kiran took her to the house of the applicant - Sagar and confined her in a room. The Applicant - Kiran allegedly assaulted her. She was relieved of a mobile phone handset and five grams gold chain. The Applicant - Kiran also told her that he had solemnized betrothal ceremony with her while she was unconscious.