CHINNU GAJANAN POTAVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The applicant/accused has made this application for interim bail to attend the marriage of his daughter, which is scheduled to be held on 6/6/2024 at village Nimanwada, Taluka Dhanora District Gadchiroli. The accused has been arrested in crime bearing No. 49 of 2020 registered at Dhanora Police Station, District Gadchiroli for the offences punishable under Ss. 376(2)(f), 376(2)(l) of the Indian Penal Code and Ss. 4, 6 and 8 of the Protection of Children from Sexual Offences Act, 2012.

(3.) It is evident on perusal of record that number of applications made by the accused for bail so far have been rejected by the learned Sessions Court. It is further seen that the application made on this very ground has also been rejected. It needs to be stated that since the accused is not claiming bail on merits, it would not be necessary to make a detail reference of the facts. The only question that needs to be considered is whether interim/temporary bail for few days can be granted to the accused to attend the marriage of his daughter.