RAMDAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application, the applicant is seeking bail as he came to be arrested on 24/01/2025 in connection with Crime No.16/2025 registered with Police Station Wadi, Nagpur, District Nagpur for the offences punishable under Ss. 64(1) and 351(3) of the Bharatiya Nyaya Sanhita, 2023.

(2.) The crime is registered on the basis of report lodged by the victim girl on an allegation that she got acquaintance with the present applicant and present applicant used to call on the mobile phone of her husband. She got acquaintance with him and he subjected her for the forceful sexual assault on 01/01/2025. On the basis of the said report, police have registered the crime against the present applicant.

(3.) Learned Counsel for the applicant submitted that the FIR is lodged after 18 days of the incident. There is no explanation for the delay. It was the consensual act between both of them. Now, investigation is completed and charge-sheet is filed, further incarceration of the applicant is not required.