Bombay High Court: The Division Bench of S.S. Shinde and Manish Pitale, JJ., held that whether a minor gave her consent for sex is immaterial.
Allegation in the present matter was with respect to the alleged sexual assault.
Being aggrieved by the Additional Sessions Judge Order rejecting the prayer of the appellant to release him on bail, the present appeal was filed.
Bench noted the facts and circumstances of the case and further stated that in light of the evidence collected by the Investigating Officer, the involvement of the appellant was disclosed in the alleged commission of offence.
Further, the Court dismissed the contention of the counsel appearing for the appellant that there was consensual sex as the same deserved no consideration since respondent 2 was admittedly minor on the date of alleged incident.
“…the victim was minor at the time of alleged incident and during that period she conceived and delivered a baby. Her consent for the sexual act was immaterial.”
Victim’s statement was recorded under Section 164(5) of the Code of Criminal Procedure and the said statement would show that she never consented to the appellant for sex and apart from the alleged offences under IPC and POCSO, provision of Special Act i.e. SC & ST Act are attracted.
Therefore, in view of the above discussion present appeal was dismissed. Trial Court was directed to expedite the trial. [ABC v. State of Maharashtra, 2021 SCC OnLine Bom 517, decided on 05-04-2021]
Advocates before the Court:
Mr Rahul Kadam a/w. Mr Maaz Syed for appellant.
Mr Rohan Surve appointed advocate for Respondent No. 2.
Mr. Deepak Thakre, PP a/w. Mrs M H Mhatre, APP for Respondent-State.
THE HONOURABLE HIGH COURTS OF INDIA
It is respectfully prayed that the referenced trial proceeds on a ” Fast Track Court” to protect the victim. The Honourable High Courts of India have the wisdom to recommend the respective state and union territory where the alleged crime occurred to provide the necessities of life to the victim. The accused must be held accountable in each respect to protect the victim and the society. I am a UP NRI, residing in Canada since 1975, I have witnessed in India mostly the advocates are fraudare without any interest for the well being of the society and their clients. If the Honourable Court doesn’t set examples for the well being of the future of the Indian society then where the society would turn for their protection. The higher judiciary of India is a world class judiciary and its justices are skilled to lead the Indian society from the dark age to the sun shine age as ” New India”.
Respectfully submitted
Ramesh Mishra
Victoria BC CANADA