BABITA SANDEEP SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these applications are decided by this common order order as they arise out of the same investigation and same registered offence.

(2.) The applicants are seeking their release on bail in connection with C.R.No.28/2021 dtd. 5/2/2021 registered at Amboli police station, Mumbai under Ss. 366-A, 370(1) (4), 372 read with 34 of the Indian Penal Code, Ss. 4 and 5 of the Immoral Traffic (Prevention) Act, 1956 and Ss. 4, 16, 17 and 18 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act). The applicants were arrested on 5/2/2021 and since then they are in custody. The investigation is over and the charge-sheet has already been filed.

(3.) Heard Shri Niranjan Mundargi, learned counsel for the applicants, Shri P.H. Gaikwad, learned APP for the State in BA/2262/2021 and Smt. A.A. Takalkar, learned APP for the State in BA/2264/2021.