ALIM ABBAS SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant has approached this Court seeking regular bail in connection with FIR dtd. 25/7/2025 bearing Crime No. 807 of 2025 registered with Pathardi Police Station, Dist. Ahmednagar for the offences punishable under Ss. 118(1), 351(2), 352, 69 and 89 of Bharatiya Nyaya Sanhita, 2023.

(2.) It is the case of the prosecution that the informant / victim met the applicant / accused on the social media app TikTok in 2020. The applicant expressed his love towards the informant and desire to marry, in the event of refusal, threatened of suicide. Although the informant, who was already married and has a daughter, however, in November 2021, the applicant persuaded the informant to meet in Lonavala where the applicant engaged in sexual intercourse with informant against her will, under the pretext of marriage and reassuring her that their actions would remain a secret. After she returned home, the applicant continued to harass the informant with calls and messages, even using her husband's phone number. The applicant informed the informant's husband that they were in a relationship and had a physical relationship. As a result, the informant's husband divorced informant in July 2022. The applicant continued to make false promises of marriage and had physical relations with the informant multiple times in various places.

(3.) The further case of prosecution is that in November 2023, after revealing that the informant became pregnant, the applicant allegedly forced informant to undergo an abortion against her will. Whenever the informant confronted the applicant regarding their marriage, applicant repeatedly assured the promises. In June 2025, the informant met the applicant at a hotel to discuss their marriage; however, applicant again engaged in sexual intercourse with informant, after which, threatened informant and explicitly refused to marry her.