Bombay High Court
Salimoddin S/O. Gyasoddin Sheikh vs State Of Mah. Thr. Pso, Ps ... on 9 February, 2024
2024:BHC-NAG:1698
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL APPLICATION (BA) No.70 OF 2024
(Salimoddin s/o. Gyasoddin Sheikh Vs. State of Maharashtra, through PSO, PS
Pandharkawada, Distt. Yavatmal and another)
__________________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr. R.M. Daga, Advocate for applicant.
Ms. M.A. Barabde, APP for non-applicant No.1.
Mr. Sameer Khan, Advocate for non-applicant No.2.
CORAM : URMILA JOSHI-PHALKE, J.
DATE : 09th FEBRUARY, 2024.
1. The applicant came to be arrested on 16.8.2023
in connection with Crime No.999/2023, registered with
Police Station Pandharkawada, District Yavatmal, for the
offence punishable under Sections 376(2)(j)(n), 376(3),
506 of the Indian Penal Code and under Sections 4,6 and
12 of the Protection of Children from Sexual Offences Act,
2012.
2. The F.I.R. is lodged by the victim who is 17
years old. As per her allegations when she was studying in
10th standard she got acquaintance with the present
applicant, who is also known as Bittu Sheikh. She received
Facebook message from the present applicant on the
Facebook account of her mother and expressed that he
wants to talk with her. Thereafter, there was a
communication between them. The informant has also
exchanged her mobile phone to him and they were
communicating with each other. It is further alleged that
the applicant has promised her for marriage and on the
promise of marriage subjected her for sexual assault. On
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the basis of said report Police have registered the crime
against the present applicant.
3. Learned counsel for the applicant submitted
that considering the recitals of the F.I.R. and the history
narrated by the victim before the Investigation Officer
shows that the relationship between them out of the love
affair. Now, investigation is completed. Chargesheet is
filed. Further incarceration of the applicant is not required.
4. Learned Additional Public Prosecutor strongly
opposed the application on the ground that victim is only
17 years of age and her consent is not relevant. In view of
that, application deserves to be rejected. Learned counsel
for the victim filed his reply and submitted that victim has
no objection if the applicant is released on bail.
5. As far as consent of the victim regarding
releasing applicant on bail, his consent cannot be taken into
consideration. However, from the investigation papers it
reveals that the victim got acquaintance with the present
applicant and thereafter friendship was developed between
them, which resulted into love affair. As per the allegation
in the F.I.R. the present applicant promised her for
marriage and subjected her for sexual assault. Admittedly,
she has not made any grievances prior to lodging of the
F.I.R. The history narrated by her itself shows that out of
love affair they had physical relationship with each other.
Now, investigation is already completed. Chargesheet is
filed. Considering the circumstances under which the
relationship was developed. Admittedly, the alleged
incident has not taken place out of the lust, but at the most
can be termed as breach of promise.
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6. Considering that now investigation is
completed. Chargesheet is filed. Further incarceration of
the present applicant is not required. In view of that, the
application deserves to be allowed. Accordingly, I proceed
to pass following order :
ORDER
(i) The Application is allowed.
(ii) The applicant - Salimoddin s/o.
Gyasoddin Sheikh, is released on bail in connection with Crime No.999/2023, registered with Police Station Pandharkawada, District Yavatmal, for the offence punishable under Sections 376(2)(j)(n), 376(3), 506 of the Indian Penal Code and under Sections 4,6 and 12 of the Protection of Children from Sexual Offences Act, 2012 on executing PR Bond in the sum of Rs.25,000/- with one surety in the like amount.
(iii) The applicant shall not enter into the village Pandharkawada except attending the dates of hearing of the Court till the culmination of the trial.
(iv) The applicant shall not induce, threat or promise any witnesses, who are acquainted with the facts of this case.
(v) The applicant shall not leave jurisdiction of Yavatmal city without prior permission of the Court.
7. The application is disposed of.
(Urmila Joshi-Phalke, J.) Wadode Signed by: Mr. Devendra Wadode Designation: PA To Honourable Judge Date: 12/02/2024 18:34:40