AMAR BALASAHEB CHAUDHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the Applicants and the learned APP for the Respondent - State.

(2.) By this Application, the Applicants seek pre-arrest bail in connection with C.R No. 72 of 2016 registered with the Hadapsar Police Station, District - Pune, for the alleged offences punishable under Sections 354D, 500, 506(2) r/w. 34 of the Indian Penal Code and under Section 12 of Anand the Protection of Children from Sexual offences Act, 2012 (hereinafter referred to as "POCSO" Act).

(3.) Learned counsel for the Applicants states that all the sections except Section 12 of the pocso act are bailable. He submits that even under Section 12, the punishment that can be awarded is upto three years.