UNNIKRISHNAN RAJEEVKUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Sec. 439 of the Code of Criminal Procedure, 1973 (for short "Cr. P.C").

(2.) The applicant has been arraigned as an accused in C.R. No.634 of 2021 by Samata Nagar Police Station, Mumbai of the offences punishable under Sec. 376 (2) (f), (i), (n), 500, 506 of the Indian Penal Code (for short "I.P.C") and under Sec. 4,6,8 and 12 of The Protection of Children from Sexual Offences Act, 2012 (for short "POCSO Act") and also under Ss. 43 (a) and 67-A of The Information Technology Act, 2000. After investigation, a charge-sheet has been filed in the Court bearing Special Case No.445 of 2021. The case is pending for framing a charge.

(3.) A few facts germane for disposal of the application seeking bail can be summarized as follows.