ROHIT CHANDU SHIRSAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ADMIT. Heard finally with the consent of learned Counsel for the parties.

(2.) By preferring this appeal, the appellant has challenged the order dtd. 24/10/2024 passed by the Special Judge i.e. Additional Sessions Judge, Akola in Spl. POCSO Case No.18/2023 by which the application of the present appellant for grant of bail is rejected.

(3.) Learned Counsel for the appellant submitted that on 16/12/2022 victim aged about 17 years lodged an oral report alleging that on 14/12/2022 at around 1.00 to 2.00 PM when she was proceeding towards the house of her friend, one friend namely Karan Gaikwad intercepted her and asked to show his intention to speak with her. On the pretext of communicating with her, he took her in the forest at Pawan Nagari and subjected her for the sexual assault and also threatened her for dire consequences. She further alleged that on 16/12/2022 she has narrated the incident to her friend i.e. victim (No.2). Thereafter, they both went to the house of their friend for celebrating her birthday at that time, the accused Rishikesh Batule came there on the motorcycle accompanied by one of his friend and they took the victim, informant and other girls to their home and forcibly subjected them for the forceful sexual assault by administering the stupefying substance in the chocolate. On the basis of the said report, police have registered the crime against the present appellant and other co-accused.