(1.) HEARD learned counsel for the applicant and the learned A.P.P.
(2.) THE applicant is seeking bail in Crime No.92/2006 registered at Khopoli police station for offences under sections 376, 506 IPC. From the FIR, it is clear that the applicant was a guest staying in the family of the prosecutrix. He was sleeping in the house next to her father on one side and on the other side of her father prosecutrix was sleeping. In other words, all these persons were sleeping in one room next to each other. Prosecutrix claims to have been threatened by the applicant when her father was sleeping next to her. In this view of the situation, there is remote possibility of the present applicant committing the offence alleged. Situation described clearly throws a shadow of doubt and strong suspicion about the genuineness of the complaint.