HARISH VITHAL CHAUDHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application, applicant is seeking regular bail in Crime No.365 of 2025 registered with Mohol Police Station, Solapur Rural Dist-Solapur for the offences punishable under Ss. 64, 65 and 74 of the Bharatiya Nyay Sanhita, 2023 and under Ss. 3, 4, 5, 6, 8 and 12 of Protection of Children from Sexual Offences Act, 2012.

(2.) It is prosecution's case that on 29/3/2025 when the minor daughters of the first informant had gone to shop of the applicant for purchasing chocolates, at that time, the applicant inserted his finger in their private part.

(3.) It is contention of learned counsel for the applicant that the applicant has been falsely implicated in this case. At the time medical examination, while giving history, the victims have stated that the applicant had touched their private part and kissed on back side of the victims. There are no allegations of inserting finger in private part of the victims. Learned counsel further submitted that medical certificate does not show any injury to private part of the victims. Applicant is behind bar around 9 months. Investigation is completed. Chargesheet has been filed. Applicant has no antecedent and requested to allow the application.