AMOL MOTIRAM BORDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant seeks his enlargement on bail in connection with C.R. No. 75 of 2024 dtd. 19/2/2024 registered with the Vanarai Police Station, Brihanmumbai City, for the offence punishable under Sec. 376 of the Indian Penal Code, 1860.

(2.) Before adverting to the submissions made by the parties relating to the grant of bail, it is necessary to provide a brief conspectus of the prosecution's case against the Applicant.

(3.) The case of the prosecution as discerned from the FIR is that the victim and the Applicant were working in Hub-town, a real estate company at Bandra (W), Mumbai. The Applicant is about 34 years of age and the victim is aged about 41 years. They were colleagues and, on many occasions, while working together, the Applicant had declared his love for the victim. This feeling was however, not reciprocated by the Applicant and she had so conveyed to him.