LAXMI SHAILESH RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned counsel for respondent no.2 and learned APP for the State.

(2.) This is an application for bail in respect of the offence punishable under Sec. 363, 376, 376(2)(i)(j)(n) of the Indian Penal Code registered vide C.R. No. I-143 of 2022 dtd. 24/04/2022 with Vanwadi Police Station. The applicant is arrested on 14/05/2022. The applicant is the accused no. 2.

(3.) The victim at the relevant time was 15 years of age. The victim's mother is the real sister of the applicant. It is the case of the prosecution that the applicant was insisting that the victim should go along with the boy 'Charlie' who is closely related to the applicant, and who will take good care of the victim. Accordingly, the victim went and resided with 'Charlie' for a few days. It is alleged by the victim that the accused no.1 had forcible sexual intercourse with her. Post the incident, after 4-5 days, the victim called up her mother and informed that she does not want to stay with the accused no.1 and that she wants to come back home.