PINTU BHIMRAO MALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD.

(2.) THIS is an application moved by the original accused No.2 Pintu Bhimrao Mali for his release on bail in Crime No.77/2009 for the offences punishable under Sections 376, 363, 366 r/w 34 of the Indian Penal Code registered with Mangalvedha Police Station.

(3.) PERUSAL of the First Information Report and other statements on record suggests that the prosecutrix and co-accused Bablu were in love and as the prosecutrix's marriage was settled with someone from Sangli, both of them prima facie appear to have run away from the house with a view to perform the marriage. The role attributed to the present Applicant is that he helped the co-accused Bablu and prosecutrix in leaving the place by providing his motorcycle and it appears that the present Applicant had taken the co-accused and the prosecutrix on the motorcycle.