MAHIMA Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by the consent of the learned counsel for the parties.

(2.) This is an application u/s 439 (2) of the Code of Criminal Procedure for cancellation of bail. Learned Additional Sessions Judge, Aurangabad vide Order dated 20/03/2015 granted application filed on behalf of respondent No. 2 u/s 439 of the Code of Criminal Procedure and thereby released him on bail on he executing P.R. and surety Bond of Rs. 1,00,000/ [Rupees One Lakh] in connection with Crime No. 17/2015 registered with M.I.D.C. CIDCO police station, Aurangabad for the offences punishable u/s 376 (2), (I),354(D)(ii),504,506 of the Indian Penal Code and u/s 3 (b)(d),4,5(H)(I),6 of the Protection of Children from Sexual Offences Act.

(3.) Heard Mr. V.D.Sapkal, learned counsel for the applicant, Mrs. Pratibha Bharad, learned A.P.P. for Respondent No. 1 State and Mr. Shirish Gupte, learned Senior Counsel along with Mr. A.D.Ostwal, learned counsel instructed by Mr.Joydeep Chatterji and Mr.S.S.Thombre, learned counsel for Respondent No. 2 in extenso.