PRAKASH MITHU MOURYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application for bail in respect of the offence punishable under Ss. 376, 376(3), 376-DA, 376(2)(n), 377, 354, 354-A(3) read with 34 of the Indian Penal Code (hereafter ' IPC ' for short) and under Ss. 4, 6, 8 and 12 of the Protection of Children from Sexual Offences Act, 2012 (hereafter 'POCSO' for short) registered vide C.R. No293 of 2022 dtd. 9/5/2022 with Nehru Nagar Police Station.

(3.) The applicant is the accused no.4. There are in all four accused. The applicant was arrested on 9/5/2022. The FIR is registered on 9/5/2022. The age of the victim is 12 years and 8 months. The victim's mother used to purchase raw materials (leather) for shoes from the accused - Ashok Singadiya. The victim in her statement has stated that for past five months the main accused-Ashok and others committed the act which is an offence under the aforesaid Sec. .