AJAY KUMAR POPATLAL JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Advocate for the Applicant and the learned APP for the State.

(2.) THE applicant is seeking bail in C.R.No.54 of 2007 of Dongri Police Station. The said case is mainly under Sections 354, 366, 368, 506(II) of IPC.

(3.) AS stated earlier, the complainant was 19 years old at the time of the incident. Even though the applicant took the complainant from Mumbai to Goa, which is at distance of about 600 kms. and made her to stay in a hotel and as per her case kept her locked in one room in the hotel, there is nothing on record to show that the complainant made any attempt to escape at any point of time or that she put up any resistance or called out or sought for any help.