VIKAS CHHAGAN SHIRSATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) THE applicant is seeking anticipatory bail in C.R.No.499 of 2006 of Kothrud Police Station, Pune. THE said case is under Sections 366, 376 of IPC.

(3.) IT is the case of the prosecutrix that they stayed in some hotel in Chennai for over 15 days. At that time, the applicant told her that he was going in search of a job and every morning he went away after locking her in the hotel room and came back in the night. IT is her case that at that time the applicant also had sexual intercourse with her. Fifteen days thereafter she was taken to Court and made to sign in the register and she was informed that she and the applicant had performed registered marriage. Thereafter they came back to Mumbai. They travelled to various placed by rickshaw. Then the prosecutrix and the applicant started residing in a house. Thereafter the prosecutrix as per her wish took up a job in a call-centre. IT is her case that the applicant used to leave her at the call-centre and wait outside and pick her up in the evening.