SAGAR BHARAT CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Musale, learned Counsel appearing for the Applicant, Ms. Bhosale, learned APP for the Respondent State and Ms. Balsubramaniam, learned Counsel appointed to represent the interest of the Respondent No.2.

(2.) This is Second Bail Application filed by the Applicant under Sec. 439 of the Code of Criminal Procedure, 1973 ("Cr.P.C") in connection with C.R. No. 62 of 2023 registered with Khandeshwar Police Station, Navi Mumbai, for the offences punishable under Sec. 354-A of the Indian Penal Code, 1860 and under Ss. 8, 10 and 12 of the Protection of Children From Sexual Offences Act, 2012 ("POCSO Act").

(3.) By order dtd. 4/4/2024, first Bail Application filed by the Applicant being Criminal Bail Application No. 2739 of 2023 has been allowed to be withdrawn by this Court with liberty to file fresh Bail Application after a period of 1 year, if there is no substantial progress in the trial.