RAJENDRA BHIKU PATSUTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R.No.102 of 2023 registered with Kasegaon police station, for offences punishable under Ss. 354A, 504, 506, 143, 147, 149, 427 of the Indian Penal Code, 1860 (for short 'IPC') and Sec. 8, 12 of the Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act'), the applicants are seeking relief of pre-arrest bail under Sec. 438 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.').

(2.) According to prosecution, on 29/6/2023, the victim girl lodged complaint to the police station. She alleged that on 28/6/2023 at about 5:30 pm, she along with her sister and their pet dog had been to the bank of river, at that time applicant/accused Rani, Poonam, Maya Riya Vaishali came there, they abused and assaulted them. It is further alleged that accused Rajendra Bajarang came there. They tried to snatch clothes of her sister.

(3.) Applicants, therefore, applied under Sec. 438 of Cr.P.C. before learned Sessions Judge which came to be rejected by order dtd. 24/7/2023. Aggrieved thereby, the applicants have filed the present anticipatory bail application.