Bombay High Court
Sachin Rajendra Ghogare vs The State Of Maharashtra on 23 November, 2022
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
Megha [email protected] IN THE HIGH COURT OF JUDICATURE AT BOMBAY CRIMINAL APPELLATE JURISDICTION ANTICIPATORY BAIL APPLICATION NO.3262 OF 2022 Sachin Rajendra Ghogare ...Applicant Versus The State of Maharashtra ...Respondent ... Mr. Ghansham Jadhav for the Applicant. Mr. M.G. Patil, APP for the Respondent -State. CORAM: SMT. ANUJA PRABHUDESSAI, J.
DATED : 23rd NOVEMBER, 2022.
P. C. :-
1. This is an application for pre-arrest bail filed by the aforesaid Applicant apprehending his arrest in Crime No.564 of 2022 registered with Baramati Taluka Police Station, District-Pune Rural for the offences punishable under Sections 376, 504 and 506 of the IPC.
2. Heard Mr. Jadhav, learned counsel for the Applicant, and Mr. M.G. Patil, learned APP for the Respondent -State. I have perused the records and considered the submissions advanced by the learned counsel for the respective parties.
3. The prosecutrix and the Applicant were office colleagues.
The Complainant lodged the FIR on 04/11/2022 alleging that the 1/3 Megha [email protected] Applicant expressed his love and promised to marry her. She claims that the Applicant induced her to pay certain amount of money. She has alleged that the Applicant gave her cold drink laced with intoxicant and thereafter had sexual intercourse with her. She has further stated that the Applicant had took obscene photographs and threatened to jeopardize her career by showing the said photographs to her superiors.
4. The records reveal that the Applicant had lodged a complaint against the prosecutrix on 24/10/2022 stating that she was compelling him to marry and was threatening to ruin his family life in case he did not marry her. He had further stated that the Complainant had also demanded money and had threatened to involve him in a false rape case. The Applicant has placed on record copy of the statement of the prosecutrix recorded by the Police officer of Baramati Police station, which prima facie reveals that the Applicant and the prosecutrix were known to each other and that they were in consensual relationship since 2021.
5. Having gone through the records, in my considered view this is not a case, which would justify custodial interrogation. Hence, the application is allowed on the following terms and conditions:- 2/3
Megha [email protected]
(i) In the event of arrest of the Applicant in Crime No.564 of 2022 registered with Baramati Taluka Police Station, District-Pune Rural, the Applicant shall be released on bail on executing PR bonds in the sum of Rs.20,000/- with one or two sureties to the like amount;
(ii) The Applicant shall report to the concerned Investigating Officer for a period of two days from 28/11/2022 between 11.00 a.m. to 2.00 p.m. and thereafter as and when required by the Investigating Officer.
(iii) The Applicant shall keep the Investigating Officer informed of his current address and mobile contact number, and /or change of residence or mobile details, if any, from time to time.
(iv) The Applicant shall co-operate with the investigation.
6. The application stands disposed.
(SMT. ANUJA PRABHUDESSAI, J.)
Digitally signed
MEGHA by MEGHA S
PARAB
S Date:
2022.11.25
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PARAB 18:18:09
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