BHUSAN BANTARRAO GHOLAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD.

(2.) THE applicant seeks bail under section 439 of the Code of Criminal Procedure in connection with an offence registered at Shikrapur police station under C.R. No.153 of 2007, punishable u/s.376, 363 and 506 of the IPC.

(3.) THE medical opinion does not suggest of a recent forcible intercourse. On the other hand, the medical opinion is that the applicant is habituated to sexual intercourse. THE fact that the victim went to a lodge with the applicant and did not complain when their names were registered in the lodging register is suggesting of her consent.