HIBJUR SIRAJUDDIN RAHMAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this application, the applicant seeks his enlargement on bail in connection with C.R. No. 158 of 2018 registered with the Goregaon Police Station, Mumbai, for the alleged offences punishable under Sections 363 , 376 of the Indian Penal Code and under Sections 4 , 8 and 12 of the Protection of Children from Sexual Offences Act.

(3.) Perused the papers, in particular, the statement of the prosecutrix, aged 14 years. According to the prosecutrix, she got acquainted with the applicant, aged 18 years and they started meeting each other. She has stated that the applicant proposed to her and that she accepted his proposal. She has stated that on 13 th March 2018, the applicant took her to a room at Goregaon and the applicant had physical relations with her. She has stated that she had periods, however, despite the same, the applicant had physical relations with her. She has stated that thereafter, she disclosed the incident to one of her relatives, pursuant to which, the aforesaid complaint was lodged.