Bombay High Court
Shyam Baban Raut vs The State Of Maharashtra on 29 November, 2022
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
Megha 22_ba_102_2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO.102 OF 2021
Shyam Baban Raut ...Applicant
Versus
The State of Maharashtra and Anr. ...Respondents
...
Mr. Veerdhaval Kakade i/b. Ms Mrunal Jadhav for the Applicant.
Mr. P.H. Gaikwad, APP for Respondent -State.
Ms Trupti Khamkar for the Complainant.
CORAM: SMT. ANUJA PRABHUDESSAI, J.
DATED :29th NOVEMBER, 2022.
P. C. :-
1. Registry to place the photographs at Exhibit-D in a sealed envelope.
2. The Applicant herein is alleged to have committed offence under Section 376 of the IPC as well as offences under the provisions of Protection of Children from Sexual Offences Act, 2012. The allegations against the Applicant are that he had subjected the minor victim to rape. It is alleged that he had taken nude photographs of the victim and had threatened that he would make the said photographs viral. 1/2
Megha 22_ba_102_2021.doc
3. Learned APP also states that copy of the statement under Section 164 of Cr.P.C., which forms part of the charge sheet has not been annexed. Leave is granted to the Applicant to annex copy of the said statement on or before the next date of hearing.
4. The crime was registered in the year 2020. Learned APP states that the mobile phone of the Applicant was seized and sent to CFSL. He states that till date forensic report has not been received.
Investigating officer is directed to take necessary steps to obtain the report on or before the next date. Learned APP is unable to proceed with the matter for want of instructions from the concerned Investigating Officer. Investigating Officer is directed to remain present before the Court on the next date of hearing.
5. Stand over to 13/12/2022.
(SMT. ANUJA PRABHUDESSAI, J.)
Digitally signed
MEGHA by MEGHA S
PARAB
S Date:
PARAB 2022.12.01
13:36:01 +0530
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