DAGADU ANANDA JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the applicant and the learned APP for the State.

(2.) THE applicant was arrested in connection with an offence punishable under sections 376, 504, 506 read with section 34 of the Indian Penal Code and section 32(b) and 33 of the Bombay Money Lenders Act, 1946. It is alleged that the husband of the original complainant had taken loan of Rs.20,000/- from the applicant @ 10% and the applicant, thereafter, used to visit the house of the prosecutrix when her husband used to go out of the village on account of his business and used to rape the prosecutrix. The learned Counsel for the applicant submitted that prior to this a complaint was lodged by the daughter of the applicant stating therein that the applicant has been assaulted by the husband of the prosecutrix and, thereafter, the present complaint has been lodged as a counter-blast to implicate the applicant.

(3.) THE applicant be released on bail in the sum of Rs.5000/- with one or two sureties in the like amount. He shall, however, report to the Daund City Police Station, Pune once in a week for a period of six months and thereafter twice in a month.