MEHRAJ @ MERAJ KADDAN KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application, the applicant seeks his release on bail under Sec. 439 of the Code of Criminal Procedure, 1973 (for short "Cr. P.C"), who is being prosecuted by Amboli Police Station, Mumbai in connection with First Information Report (for short "F.I.R) No.318 of 2021 for the offences punishable under Ss. 323, 328, 342, 354, 376, 377, 506 (2) r/w 34 of the Indian Penal Code (for short "I.P.C") and Ss. 4, 6, 8, 12 and 17 of the Protection of Children from Sexual Offences Act, 2012 (for short "POCSO Act".

(2.) Facts of the case are as follows.

(3.) The first informant is the father of the victim. He deals in the business of furnishing. At the time of lodging an F.I.R, the victim was seventeen years old. On 3 rd May, 2021, the victim eloped with the nephew of the first informant without informing anyone. The first informant, therefore, reported the matter to the Amboli Police Station and a crime bearing No.283 of 2021 under Ss. 114, 363, 376 (2) (f) (n) of the Indian Penal Code and 4, 6, 8 and 12 of the POCSO Act was registered on 4/5/2021.