ROHIT VIJAY KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The applicant is seeking bail in Crime No.49 of 2023, registered with Ahmedpur Police Station, District Latur, for the offences punishable under Ss. 376, 376(2)(N), 363 of the IPC and Sec. 4 of the POCSO Act.

(3.) The arguments of the respective counsels and the papers reveal that it was a case of love affair. There was discord between the mother and the father of the victim. Hence, the victim was residing with her sister at village and the mother was going for work at other town. However, the statement of the victim is candid that she was intending to marry the applicant. When the mother learnt about their relationship, she started searching for a match for her. Therefore, she fled away with the applicant. She was more than 17 years at the time of the incident. Her statement itself reveals that she had taken the decision consciously to elope with the applicant and intending to marry. Nothing is to be recovered from the applicant. The victim is now in the custody of her mother.