SURESH SUPDU KAPADNIS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the Appellant original accused and learned A.P. P. for the State.

(2.) This Appeal is directed against the order dated 30th Jan., 2017 passed by the learned Additional Sessions Judge V, Nasik in Criminal Mis. (Bail) Application No.31 of 2017 preferred by the Appellant seeking anticipatory bail. By the said order the application for anticipatory bail came to be rejected.

(3.) The Complainant was working as a Superintendent in the Educational Institution where the Appellant was working as the Principal. The Complainant has stated about separate incidents of rape committed on her by the Appellant. The incidents took place on 31st Aug., 2015, 16th Sept., 2015, 6th Dec. 2015 and 13th Dec., 2015. She has stated in detail about the incidents of rape.