1-BA-4297-2021.doc

Shailaja

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CRIMINAL APPELLATE JURISDICTION

CRIMINAL BAIL APPLICATION NO.4297 OF 2021

Mehraj @ Meraj Kaddan Khan ] Applicant 

Vs.

The State of Maharashtra  ]

and another  ] Respondents 

…..

Mr. Sanjeev Kadam a/w Mr. Sandesh More a/w Mr. Nikhil Kamble,

for  Applicant.

Ms. Anamika Malhotra, A.P.P, for Respondent No.1 – State.

Mr. Sudeep Pasbola a/w Ms. Ruchika Ghag, Mr. Shavez Mansoori

and Mr. Sankalp Vichare, for Intervener.

Mr. Abdul Rauf Shaikh, P.I, Nirmal Police Station, Mumbai (I.O)

present.

Mr. Sunil Gomare, P.S.I, Amboli Police Station, Mumbai present.

…..

                      CORAM    : PRITHVIRAJ K. CHAVAN, J.

                      RESERVED ON   : 19

th

 APRIL, 2024.

                      PRONOUNCED ON  : 29

th

  APRIL, 2024.

ORDER:

1.By this application, the applicant seeks his release on bail

under Section 439 of the Code of Criminal Procedure, 1973 (for

short “Cr. P.C”), who is being prosecuted by 

Amboli Police Station,

Mumbai in connection with First Information Report (for short

“F.I.R) No.318 of 2021 for the offences punishable under Sections

1 of 47

SHAILAJA

SHRIKANT

HALKUDE

Digitally signed by SHAILAJA

SHRIKANT HALKUDE

Date: 2024.04.30 13:09:16

+0530 2024:BHC-AS:19737

::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

323, 328,  342, 354, 376, 377, 506 (2) r/w 34 of the Indian Penal

Code (for short “I.P.C”) and Sections 4, 6, 8, 12 and 17 of the

Protection of Children from Sexual Offences Act, 2012 (for short

“POCSO Act”.

2.Facts of the case are as follows.

3.The first informant is the father of the victim. He deals in the

business of furnishing. At the time of lodging an F.I.R, the victim

was seventeen years old.  On 3

rd

 May, 2021, the victim eloped with

the nephew of the first informant without informing anyone. The

first informant, therefore, reported the matter to the 

Amboli Police

Station and a crime bearing No.283 of 2021 under Sections 114,

363, 376 (2) (f) (n) of the Indian Penal Code and 4, 6, 8 and 12 of

the POCSO Act was registered on 4

th

 May, 2021.

4.Meanwhile, all the family members started searching for the

victim. When they were searching her bedroom in order to find out

some clue, they noticed a handwritten notebook of the victim with

twenty seven full scape pages. Having read the contents of the said

notebook, the first informant and his family members were shocked

2 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

and   flabbergasted   to   know   that   during   their   earlier   stay   at

Shivshakti  Co-operative Housing Society, near  Dhake  Colony, J.P.

Road 

Andheri (West), when the victim was in 4

th

 standard, she was

repeatedly subjected to forcible sexual intercourse, rape as well as

unnatural sex by the applicant.  She was threatened by the applicant

not to disclose about it to anyone, else, he would kill her. The

notebook also reveals that wife of the applicant was hand in gloves

with him in his all the aforesaid acts. 

5. Even before discovering the said handwritten notebook, the

victim had apprised her mother in the month of March, 2020 with

regard  the  acts  of  forcible  sex and unnatural activities  by  the

applicant with her by administering some stupefying substance.  The

applicant   used   to   insert   his   penis   in   her   mouth   and   used   to

discharge semen. Many a times, while committing forcible sexual

intercourse, he used to throttle her.  The first informant’s wife had

apprised him of   the   frequent incidences, however, since several

relatives of the applicant were residing in the same building, the

first informant and his wife were under tremendous stress and

scared of the applicant. They  thought of the marriage prospects of

the victim in future and also about the reputation of the family

3 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

which is at stake in the society. For the said reasons, matter was not

reported either to the Police or to any other member of the family.

Even the victim was asked not to disclose the said facts to anyone.

The victim was under tremendous stress and was always subdued

and depressed.  She was being treated by a Psychiatrist. 

6.As such, on 3

rd

 May, 2021, while reporting the matter to the

Police,   the   first   informant   gathered   courage   to   disclose   past

incidences 

qua the victim. 

7.Investigating officer conducted investigation into the crime.

Statements of the witnesses, parents of the victim and the victim

came  to   be   recorded.    The  applicant  and   his   wife  have   been

arrested. The victim was referred for medical examination.

8.The prosecution had   tendered a report of the Psychiatrist

from Dr. R.N. Cooper Hospital 

qua the victim.  The handwritten

notebook of the victim was seized under a 

panchanama.  Statement

of the victim under section 164 of the Cr. P.C came to be recorded

by the Metropolitan Magistrate,  

Mazgaon, Mumbai.   After the

investigation, a charge-sheet has been filed.

4 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

9.An application for bail moved by the applicant before the

Special Court under POCSO Act was rejected on 13

th

 August, 2021

and, therefore, he approached this Court.

10.I heard Mr. Kadam, learned Counsel for the applicant, Ms.

Malhotra, learned A.P.P and Mr. Sudeep Pasbola, learned Counsel

for the respondent No.2 at a considerable length.

11.At the outset, Mr. Kadam would argue that the applicant has

been falsely implicated in this case, which, according to him, is

apparent from such an inordinate and un-explained delay in lodging

a report against him by the father of the victim who was aware

about the alleged acts of the applicant. Counsel would argue that

the victim had eloped with her boyfriend resulting into lodging of

the report dated 9

th

 May, 2021. The victim had a history of eloping

from her house time and again. She had friendships with several

boys.  She had shared her photograph with her boyfriend to another

boy. Mr. Kadam would argue that even medical history given by the

victim is quite strange. 

5 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

12.Mr. Kadam submits that the applicant had accompanied the

first informant and his wife to Delhi in search of the victim.  He

submits that when the victim first eloped with her cousin, the

matter was reported to the Police on 4

th

 May, 2021.  However, on

9

th

  May, 2021, present F.I.R (second report) came to be lodged

making several allegations against the applicant which are totally

false. 

13.Mr. Kadam would further argue that the victim and the

applicant were not on good terms since the victim treated the

applicant like her enemy as the applicant tried to improve her by

intervening in her immoral acts.  It is contended that the victim had,

therefore,   concocted   a   story   of   continuous   forcible   sexual

intercourse and unnatural intercourse and other unnatural activities

qua the applicant.  It is submitted that father of the victim was also

on cross terms with the applicant due to some dispute of   the

society.  He would argue that it is difficult to digest the fact that

despite subjecting the victim to sexual exploitation by the applicant

for more than nine years, neither any alarm was raised by the victim

nor the  matter was reported to the Police by her parents. The entire

story has, therefore, becomes doubtful. The Counsel would submit

6 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

that even the alleged handwritten notebook of the victim does not

carry   any  evidentiary  value   in  the  eyes  of  law,  much   less,  an

admissible   piece of evidence. Pre-trial detention of the applicant

would be a punishment to him and, therefore, Counsel would pray

for grant  of bail.

14.On the other hand, learned A.P.P has invited my attention to

the handwritten notes of the victim indicating gravity, seriousness

and the perverse nature of the applicant, who had subjected the

victim   to   continuous   sexual   exploitation,   rape   and   unnatural

intercourse. She would argue that all the illegal acts of the applicant

had such a great psychological impact on the mind of the victim

that she   had an excessive desire of sexual activity resulting into

making friendship with boys.  The applicant took disadvantage of

the fact that the victim’s father was in 

Dubai who had reposed faith

in him to look after his family.  This is the reason for a delay in

lodging the F.I.R. All the misdeeds of the applicant came to fore

only after finding her notebook beneath the bed of the victim by the

parents.   Alleged act  

qua  the other accused in another crime has

nothing to do with the present F.I.R.

7 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

15.Mr. Pasbola who spoke in tune with Ms. Malhotra, was at

pains to argue that the victim had been molested in such a severe

manner by the applicant who is a man of bad character and had not

only betrayed the trust of the victim who was  girl of very tender

age but also betrayed the trust reposed in him by the victim’s

parents. Mr. Pasbola would reiterate as to how the victim had

turned   nymphomaniac   due   to   the   acts   of   the   applicant.   He,

therefore, strongly urged to reject his application, as according to

him, it would badly affect not only the psyche of the victim but also

would give a very wrong signal to the society.

16.This is a very peculiar case wherein it is alleged that the

applicant had been subjecting the victim to rape, unnatural sex, oral

sex,   discharging   semen   by   forcing   his   penis   in   her   mouth,

administering some stupefying substance which aroused her sexual

desire and above all, threatened her of dire consequences, in case,

she   discloses   his   acts   to   anybody.   Worst,   his   wife   actively

participated and assisted him in all   his dubious and abominable

crime for a continuous period of  nine years ever since the victim

was in 4

th

 standard till lodging of the report.

8 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

17.Despite trying my best to encompass the pathetic plight of the

victim in a nutshell, I am afraid, I could not, but to copy her hand

written   notebook   which   is   unquestionably   in   her   handwriting

depicting the horrible, appalling and obnoxious crime committed by

the applicant right from the days when she was a child studying in

4

th

 standard till she attained the age of seventeen years. 

“I opened up to you and you judged me…

kisine bhi mujhe nahi samjha, chalo aaj me likh deti

hu saare raaz. Jabh me 4

th

 standard me thi tabh  i was

brutally raped uske baad more 3-4 times exactly yaad

nahi hai kitne baar but andaaza yaad hai ki bachhi thi

na toh itna acchese yaad kaise hoga but pain abh tak

yaad hai. Pehli baar   i had so much pain usne mera

gala dabake rakha tha ek haath se aur jabh bhi I had

pain I used to cry jabh it was my 3

rd

 time if I’m not

wrong tabh  me bohot zyada ro rahi thi but without

any sound, toh tabh na usne meko ek chiz bola tha‘ ke

kabh tak aise royegi isse maza lene sikh’ aur mene boli

thi isse maza q? toh usne bola tha rona bandh kr aur

dekh ek baar. Firr I think jabh 4

th

 time tha tabh uske

pass ek goli thi jisko khaaya tha like muu me rakha

tha firr he used to kiss me very hard tabh I felt smthg

but I don’t remember exactly kya feeling thi woh but

sach me pain feel nahi hua tha. Firr me ye batati hu ke

me ghar pe ye sabh baat q nahi batayi bcoz I was

trusting Allah ke woh ye sabh bandh karwa dega

becoz me batati hu me exactly kya soch rahi thi, I used

to pray to Allah ke woh mere bina kisiko bataye

gharpe bata dega and me aisi thina ke I trust allah so

much bachpan me, toh me Allah se maangte rahi dua

but nahi hua ek bhi dua qubool aisehi woh saal guzar

9 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

gaya, firr uske baad he gave me smthg to drink jo ki

uske private part se nikla tha pr abh jaake mujhe pata

chala that its called ‘semen’ toh 1 small glass usne

mujhe pilaya zabardasti and it was bitter in taste like

ajeeb sa hi tha jisse mujhe oolti bhi huyi thi firr use  k

baad jabh I drunk uske agle din me ---- ke pass gayi,

uss time pe ---- hi sabse badi thi toh sbh usi ko puchti

thi me, firr mene usko puch ki fala fala I drunk toh

usne boli usse pregnant nahi hote but firr bhi woh

accha nahi hai and shayad usse teko kuch bemari ho

sakti hai bcoz usse ek insaan se dusre insaan me bohot

kuch transfer hota hai, toh me rone lagi becoz I was

scared usko thyroid haina isliye but aisa kuch bhi nahi

hua I am fine. Then who oral Sex karwata raha abh

tak, not that wala sex!  So, Oral sex I got addicted

after a year jabh me 6th  me thi I started looking for

boyz bcoz me aisa sochne lagi agar hawas hai toh ye

Buddha q mujhe use kare koi aur kare aur meri marzi

se ladko ke saath karti huna firr bohot ladke aay gaye

but sabh mujhse bade hone chahiye jo mera usool tha

toh I was enjoying mene apni life barbaad ki iss zid me

ki allah meri help nahi karta tha like 6 saal usne mere

saath ye sab hone diya q? And me allah ko gaali deti

thi roz bohot zyada gaali deti thi aur bohot gandiwaali

gaali aur rahi baat namaz ki toh mene sirf 2020 Jan se

me acche se namaz padi aur jo uske pehle jitna bhi

padi usme me sirf action karti thi aur gaali deti thi

namaz me allah ko me bolti thi tu samjh ta kya hai

apne aap ko, tu kya meri life kharab karega, jo

karungi abh me karungi aur mene ki bhi. Me thi

helpless aur me isliye apni life ko serious nahi leti

bilkul bhi. Firr 9

th

 std se I started smoking ik din me

22-25 cigarette maza aata tha like stress relief tha

mere liye ye first 8

th

 std se mujhe hormones pe control

hi nahi tha bilkul bhi jarrah bhi nahi like I get

vibrations and I want a guy daily so that need to be

10 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

fulfil. Jaise needs hote hai sabke hote hai like food,

water, shelter wagera wagera mere usme lust bhi

included hai. Agar me serious hu apni life me kisi chiz

ko lekar toh voh mera dream + career hai baaki me

shaadi isliye karna chahti hu there are 3 reasons, 1

st

love (I need), 2

nd

 hangouts (I need), 3

rd

 lust obvio to

fulfil my daily need and mereko farq nahi padta that

my husband will leave me etc etc, becoz mujhe pata

hai meri life konse spot pe aake kharab hone waali hai

becoz I know after my life partner get to know that I

am not virgin he will leave me or either cheat me or

either live with me but only for my dad’s so called

money and high standard koi bhi ladka kisi aur ka

jhutha nahi paalega and that’s completely agreed,

isliye I don’t care about anything. Mom roye, dad

roye, bhai roye, mujhe  farq nahi padta aur mene aisa

khudko banayi hu ke I need to be stoned hearted for

every single person in my family life and that’s good  I

made myself that level ka strong jisko farq hi nahi

padta ke koi mere saath hai ya nahi. Jo kuch hota raha

sehti rahi. Khudko ajeeb banati rahi kudhko samjh

nahi aata tha kya kar rahi hu buss kar rahi hu q ki

aadat hai.

THAT’S ME!

1)  Why you did?

See, I was in lust and I was not knowing that

what I was doing and how I am making my self more

in trouble.

2) What made you addict?

When something is happening with you either

bad or good and it’s repeatively more and more you

11 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

are getting it then you get addicted to it. eg. He told

me why do you cry everytime when I do this to you,

start having fun with it, and when it was my 3

rd

 or 4

th

time I did not had any pain and I started liking it.

3) From when he started molesting you?

I was in 4

th

 standard and from then the bad things

started happening with me.

4) How much did it affect to your life?

I induLge into zina I know its bad but I was not

mentally stable when I started so from then I was

fearless of Allah, and it made my life hell. It was not

that easy to make yourself allow to do the same things

with different guys. 

5) WhoM are you scared of?

I am only scared of Meraj becoz I don’t want him

to touch my body anymore.

6) What kind of feeling you get?

I get vibrations and I feel charged and I want

someone to foreplay with me, my body starts shaking

and I start sweating it’s basically my personal need

now.

7) Now also do you attract to boys?

Yes   I   get   attracted   to   boys   becoz   I   need

permanent partner to fulfil my need when I’m in lust.

12 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

8) From when do you started all this in school?

When I was in 8

th

 standard that was my first time

when I had vibrations so I needed it someone to stop,

so I started it in school too.

9) Is that your need?

Yes, obviously because its like don’t give me food

but I want that to live my life. eg; when my exam’s

starts so I don’t have time to fulfil my need so I smoke

more like 1 entire box per day till my exams get over.

10) Do you want it to stop?

I think it’s natural and it can’t get stopped now

it’s too late to think about it but when it’s out of

control I slap my self I make cuts on my hand to have

relief and to distract myself. 

11) How did you started smoking?

I started smoking from IInd semester of my 8

th

standard. 

12) Why did you started smoking?

Basically to control my hormones, and it is the

best medicine to control your body especially your

lust.

13) How and When did you drunk semen?

I was not knowing that it is called semen. Now I

got to know that it is called semen. for me when I

drunk a glass of semen was a discharge from meraj’s

13 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

private part and he forced me drink it was bitter in

taste don’t have have correct words to explain it

perfectly and I was in 9

th

 standard when I had that but

while having, oral sex (BJ) it get discharge in my

mouth but used to spit it.

14) From when did he started, giving you capsule?

I think it was in standard 5

th

 I guess idk the year

and exact time I can say when I had my 3rd/4th sex

from then he started giving me capsule and from then

only I love doing all  that but not sex anymore, ya but

oral is better.

15. Why you always abused Allah?

Becoz when I was small I used to believe on

Allah, but then when sexual abuse started with me,

why don’t allah helped me and stopped every thing

bad happening with me. From then I was upset and

angry on allah till now so I started abusing him and

stopped praising him..

16. Why don’t you pray before in past?

becoz I don’t praise any god and there is no god

for me and I don’t believe anyone anymore. he didn’t

helped me out what was my fault? Why I was raped

and   tortured?  no  one  know  the   answers   of  my

question.

17) Do you have fear of Allah?

No, not any more…..  no more ….when he can’t

help me, he can’t accept my prayers so why I should

praise him and fear of him.

14 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

18) Why did you always fought with Allah in past?

Bcoz every night when I go to sleep I always ask

him ‘do I deserve all this’ which happened to me?

Every single night from past 4 years. I am telling him

– I don’t want this life please make me dead I am

sleeping ryt now but 2morrow morning please don’t

wake me up! but as stubborn he don’t listen to me and

I can’t tolerate this more. Before sleeping when I go to

bed after the lights off I cry a lot I ask him several Qns

and tell him please him to make me dead, why he

don’t?

19) Are you serious about your life?

No not at all, becoz I don’t have fear of death but

if I’m alive so the reason is I want my dream to be

fulfil as youtuber and if it will not be fulfilled in this

year 2020 I swear on Allah I’ll suicide, I don’t live

anymore and I’m sure about my decision.

20) How many times you had sex (raped)?

As per my memory 5 to 6 times I guess with

Meraj and uske baad ki life me I don’t know, Brutally

was 5-6, fun was not yet counted fun = oral sex not

that one ha

21) How and when did you started liking oral sex?

When I pleased Meraj in 6

th

 std when I had my

menstrual started, so he decided to do oral sex and

torture me becoz he know if he will rape me again

there  are  more  chances  of  pregnancy. After  that

having those capsules and all that I started liking but

not with him.

15 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

22) What made you stone hearted?

My family! beating, hitting, torture so they don’t

know my tolerance level and they were very toxic for

me so I naturally started hating every single person

around me and my loneliness made me stone hearted.

23) Are you Normal?

No not at all I am not normal eg. normal girls

don’t get vibrations and they don’t think about lust

but in my case its totally opposite.

24) Are you in Relationship?

Nope. I was but he cheated on me and he ended

everything and now I’m not interested to have more

heart breaks and more break downs. I don’t want any

bfs, I want my life partner I mean husband.

25) How many boy friends you had in past?

Relationship was less like 4-5 boys friends but in

lust there were boys but I wasn’t with them in

relationship (jitna ko bhi bhai ne pakda wo sarre mere

bf nahi the), (jitno ko bhi nahi jaanta woh saare  bf hai

‘sare ka matlab 5 ladke’ unmese1 kamar jiske bare me

family jaanti hai but more 4 jo the hai nahi woh aaj

tak secret hi hai) Q ki unse abh koi rishta hi nahi hai.

26) Are you virgin? If not then are you scared about

your marriage?

“Nope becoze I was raped, I had sexual abuse but

I am not scared about my marriage, B’coz I know at

what point my life will be hell, if my husband get to

16 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

know either he will divorce me, or be with me but

cheating on me, or he will live with me for my dad’s

so called money and high standard.

27) Tell me something about your life plans?

‘Jeene ki chah toh hai nahi’ aur ‘na hi lambi umar

ki’ buss agar sabh kuch sahi chata raha life me

problems nahi aayi toh jeeuingi warna mera bharosa

nahi hai pr I know kabh life kharab hogi meri, agar

husband ne chord bhi diya aur youtube sahi chal raha

hoga to

 jeelungi warna sabh khatam.

28) Why do you cry so easily?

I am very emotional kind of person but not in

front of people, when I have people around me I

don’t cry but when I am alone I cry a lot.

29) Are you happy?

No, jab tak I am not married I will never be

happy, I need a person to love that’s all.

30) Do you feel ashamed?

Yes, I guess ….I can’t explain.

31) Why don’t you sleep?

Whatever terrible things happened to me makes

me awake and haunts me so I can’t sleep.

17 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

32) Are you mentally stable?

Sometimes, I am not biut I have to pretend fine

in front of family, becoz I don’t have transparency

with family to show my problems so I better hide.

33) Do you still remember, the pain?

I cannot forget I don’t know why, I think becoz

of night monsters.

The pain which he gave me, the weight of  his on

me, it was like pushing his body in my entire body. I

remember the feeling he pushed himself inside of me.

34) How many times you thought about quitting i

mean giving up?

The picture my brother saw was the one when I

attempt suicide but I failed, I choked my neck with

the dupatta in college I tried to jump from 2

nd

 floor

----- caught of me and she joint her both hands infront

of me and she said I still remember her words

“haraam maut kabhi mat marna ----’, I will try to

attempt successfully when I m in trouble inshallah.

35) Do you love yourself?

I fucking hate myself so much that I can’t explain

it.

36) What do you think about your career, your

dreams?

Me bhai ke aas me hu agar woh help nahi karega

meri to fulfil my dreams toh wait karungi, shaadi ho

jayegi uske baad karungi apna dreams pura.

18 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

37) Do you feel sorry for whatever you did in your

past?

No ! I don’t, Bcoz agar allah woh sabh time pe

bandh kar diya hota toh aaj me. woh sabh karti hi

nahi, mere allah ko ek baat boli thi ‘tu meri life kya

kharab karega, me khud meri life kharab karungi,

Tujhe jitna kharab karna tha tune karliya, abh me

karungi jo mere mann me aayega.

38) Whatever you feel do you keep it all inside?

Yes, I do becoz there is no one to understand me

and I can’t share it with anyone.

39) Are you fine?

I am fine ! but I am not okay.

40) I got to know that you were secretly depressed!

Yes but I can’t share with you, I am sorry.

41) Do you want to discuss all of it with me?

Yes but verbally.

42) I must tell you, you need to move forward now !

I can’t because of night monsters (secret).

43) Why do you trigger when someone wants to beat

you? (I noticed it pretty well) (violence)

Because it remembers me ‘choking my neck,

slapping me very hard, kissing me very badly, eating

my whole fucking body, bites on my back and on

19 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

privates’. So when someone tried to hit me I try to

keep my teeth on teeth and just controlling my

awkward behaviour infront of that who wants to beat

me.

44) Why do you always hide your inner storm by

having fake smile wearing on your face?

Bcoz I try to hide my emotions in front of my

family, I don’t want them to know that I am broken, I

am mentally disturbed.

45) Why are you so short tempered?

Violence made me….. naturally.

46) Why do you like to make cuts on your hands?

I can describe it in 2 words : Relief, Distraction.

47) You have two different life reel and real why?

Reel - in front of my family, being at home.

Real – I am Abusive outside, I am slut outside.

48) Do you ever had toxic relationship?

Yes, He used to beat me, very very very psycho, I

cant disclose his name but ya he was like that, very

abusive etc. ….(secret).

49) Can   you   tell   me   something   about   Sajid’s

relationship with you?

As always I was in lust I tried to fulfil my need on

him, he thought that it was my love but I think it

wasn’t, he took it very seriously, he still loves me and

he can marry me in any condition like if I’m divorced

or I am mom, he will not marry to another girl I can

20 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

bet, he wrote my name on his hand with knife and it’s

visible.

50) Are you desperate about kiss?

Yes, ask them who was with me in foreplay, they

know I don’t waste any single second I just want

kisses. Every guy used to tell me ‘bohot stamina hai’.

51) Do you have lust problem?

Yes and becoz of it I get vibration and I need to

smoke.

52) What about that Delhi one zaid?

Woh ek mohra tha, jiske zariye hi me delhi me safe

rehti, baaki mene kabhi usse pyar ki hi nahi thi.

53) Tell me about ----- and your bond?

Woh ek aisi frnd hai jo mere liye jaan tak de sakti

hai, usne mere liye dosti me family chord di thi, Baaki

toh sabh jante hi hai uske baare me.

54) Do you attract with both genders?

No, I don’t.

55) Did you ever kissed a girl?

Yes, but it was a dare and I cant reveal that girl’s

name.

21 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

56) Did you remember your first kiss?

Of course, how can I forget that, I was so small,

in 4

th

 std, Meraj kissed me very hardly.

57) At what age you got you menstrual?

In 6

th

 std I got menstrual, and it is very strange

becoz no one can get their menstrual in small age but

mom knows.

58) Why do you hide your real image / personality

from family and society?

Family and society is not that open minded to

accept, a girl addicted to ‘Bad things. Sluts are not

accepted in society.

59) Do you remember your nickname of your real

life?

‘------’ Every boy used to call me, but not now.

60) Tell me the secret about your name ‘----” and

who gave you this name?

I got my name ‘----’ on August 2019, I don’t

remember the exact date, but I know the month. I

thought ki mujhe farishta mil gaya hai, Itna Accha Koi

kaisa ho sakta hai, ‘Gaali nahi deta, aap se baat karna,

Tameez-tehzeed, poore  ghar ko  lekar  chalna, job

karna,  salary  1,25,000,mere  sare  nakhare  uthana,

chahe galti meri ho sorry woh hi bolte the, unki age

26 hai abhi, ‘Gym freak hai kya body banaye hai

bachne, ekdum hot, unki family se me mili hu zyaada

durr nahi rehte hai 20 min lagta hai College se unke

22 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

ghar ko, unki nani ke side me sabh jaante the mere aur

unke baare me, pehle unki mom se mili thi toh aunty

ne reject kardiye the firr me hijab me gayi thi milne

tabh accept karliye the, unke 2 bahen hai, ek married

hai, aur ek engaged – sasual jogeshwari me hai,

unkedad nahi hai aur ek bade bhai bhi hai, mera

banda was like over over over possesive, mujhe apni

need puri karne hi nahi dete the like close nahi nahi

aane dete hai who, forehead kiss and cheeks pe kiss,

holding hands, hugs bus itna hi. Kabhi waise close

aane hi nahi dete the bohot ladayi hoti thi meri iss

baat pe, pr kabhi bhi nahi aane diye and kamar ko

pehle se jaanti thi me woh mera frnds with benefit

kind of tha toh me milti thi usse need poori karne ke

liye. ek baar mere bandey ko pata chala idk kaise,

unke haath me kamar ki pic, uske mere chat sabh

kuch haath me leke aaye the agle din jabh mili tabh

mere muu pe maare, woh bhi kiss karte huye, pics

wagera kaise deal karti me, unhone puche ‘---’ kya hai

ye?mene boli kya bole natak bandh karo, meko sab

malum  poori biography nikaal ke baitha hu uski, woh

kaha rehta hai kya karta hai, ek din me nikala hu sabh

samjhena tum, I told toh me kya karti meko jo

chahiye woh tum dete nahi ho, and unka jawab uspe

waah ----- mene na tumko uss nazar se kabhi dekha hi

nahi, mera nahi mann karta kya I’m 26 mera tumse

zyada mann karta hai, but me apni hawas tum pe ya

kisi aur pe q utaaru? Allah sabh dekh raha hai, aaj me

tumhare saath karu, kal ko koi meri bhen ke saath

karega and me 5 waqt ki namaz padta hu and you

know it and meko tumse ye umeed nahi thi yaar, abh

bhi itna khsuh mat ho, me tamko nahi chord raha hu

aur na kabhi chordunga tumko na me apni jaan se

zyada pyar karata hu matlab na uss ko subh pata hai

me naraz hu toh sorry boldega khudh hi mere fav

CCD ke fries le aayega jabh bhi na aayega milne, job

23 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

chordke milne aayega Hafte me 3 baar, milega job

chordke aata tha milne aur mene kya ki take it for

granted lete gaye bandey ko, kamar ke liye usko

chordi, kamar aur mujhe sirf 2 months huye the

relationship me usse pehle woh mera bst-frnd with

benefit tha pr jabh family ne pucha toh mene 1 year

batadi, almost 1 year hone hi wala tha frndship ko

waise toh and when he knew I’m dating kamar rote

rote aaya bola last baar milo pls, me mili haath jodke

ghutne pe baitha mere saamne woh, bohot bura, toh

lag raha tha but kuch smjh nahi aara tha us time

bolne laga Jism  hi chahiye na thik hai tum jo bologe

me woh karunga, tumko jo chahiye woh laake dunga

bola I’m sorry abh.

74) Do you think you are different from other girls?

Yes, hogi shayad meri tarah aur ladkiyan pr aaj

tak mili toh nahi mujh jaise pr pata nahi but I think I

am different normal lidkiyan  lust aur vibrations ye

sabh unhe hota hi nahi hoga idk.

75) Why do people judge you very quickly?

I don’t know, ---- = bad girl I don’t care and its

my strength, whatever people want to think about me

it’s their choice, I cannot go and shut their mouth, so

its better to ignore.

76) Why do you want to quit your life so early?

I  know   Future  me   kya  hone  wala  hai  agar

husband ne chordiya aur channel acha chal raha hoga

tabh jeeungi warna no I can’t live aur waise  bhi I am

24/7 stressed but I don’t show and I am a kind of

person jo pyar ke bagair reh nahi sakti but jaise now I

24 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

am ready for arrange marriage toh abhi I don’t need

jabh tak koi achha rishta nahi aajaata. Baaki it’s secret.

77) What do you think about yourself?

I know I am bad girl, I know so many people

have problems becoz of me, me pehle jaise thi, woh

abh me rahi nahi aur abh jo hu, wo kisi ko pata nahi. I

am broken, I am hurt, I am sexually assaulted, I am

sexually abuse, I am molested, I am harassed, I am

broken, I am mentally tortured,   I am myself a

problem, becoz of all of these I am not normal girl

anymore and  now I can’t be normal, I act normal

becoz I have strength that I don’t show my problems

sabhko lagta hai I am doing acting this that, pr jispe

beetti haina usko pata hota hai dusroka dard jabh tak

samjh nahi aata jabh tak apne pe beet ti hai.

78) Your view point on your body !

Mujhe Sabh kuch bachpan me hi pata chal gaya

tha jo mujhe abh jaake pata lagna chahiye 4

th

 std me

he started everything our 5

th

 me mere private parts

mature hogaye, big butt, heavy breast wo umer me, jis

umar me woh sabh bachho ko pata hi nahi rehna

chahiye Bcoz of everytime sex vagina became loose,

mujhe Khudh pata nahi chala me itni badi kabh

hogayi, bachpan ek jahannuum tha, pata hi nani chala

kabh bachpan katt gaya.  Lower back ka Curve kya

hota hai woh Sabh bachpan me hi pata chal gaya,

Lock is

 only made for key woh bhi pata chal gaya

breast is made for sucking who bhi pata chal gaya,

private parts ka kya kaam hota hai who bhi pata chal

gaya, Blowjob kya hota hai handjob kya hota hai q

hota hai sabh bachpane me pata chal gaya, jo nahi

karna tha woh bhi kar liya, hard bites kya hota hai,

25 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

love bites kya hota hai private hickeys kya hota hai

sabh bachpan se experienced hai. Body ko q aur kaise

khaate hai sabh pata chal gaya.

Zindagi jahanum se kam nahi thi aur kya kuch

nahi sahi hu me, mera rab aur me jaante hai sabh buss.

Why I was Quiet?

I hate my childhood, I am very happy being 17

year old, and I never want to be a child again.  Today

I will be talking about my journey and how I got to

this point, I have a memory, I think I was about 8

years old, I remember when I was playing with my

friends how I got indulge into his trap, he called me ‘

beta idhar aa’, I went he was playing with me, he was

nice, we became friends in a matter of about 10 mins,

soon I see he opens up his ‘pyjama’, he takes out his

penis and asks me to hold it I denied, he forcely took

my hands and made me hold his penis, I hold and I

still remember as I tell you this my body is shaking

because this memory triggers me off, I still remember

his penis being warm clammy and fat, I felt something

but he kept saying I was doing good job, I was a good

girl, I was an obedient girl I was listening to him he

was very proud of me he played with me and I played

with him it didn’t feel weird, it didn’t feel odd at all

this continued for about 20 to 25 mins till he was

done with me, I have been repeatedly molested over

the years till the age of 16 some continued for weeks

and months and some were depending on the minimal

chances to catch me. (I was molested by both men and

women, his own wife use to touch me, grab me

wierdly and allowing her husband to play with me.)

People

 think that molestation is primarily done by

men and that we are all safe with women people are

26 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

wrong we aren’t I am living proof. After reading this

you   will   feel   uncomfortable,   yes   people   are

uncomfortable because they know this is wrong, I

didn’t   for   me   molestation/seduction   and   brutally

making sexual contacts meant I made a connection

these were often people I trusted people I liked they

were happy with me, they gave me appreciation, they

even gave me love I spent a lot of time thinking I was

just giving back to him this was relationship we

shared, it was our secret that would even threaten me

if you told anybody nobody will believe you ‘kisiko

bolna mat’ I kept Quiet and then this continued for

years on end now a lot of people and you are thinking

why did she kept quite, why didn’t she speaks up, why

didn’t she scream shout, find this uncomfortable, well

let me tell you a little bit about what leads girls like

me to keep quiet, I was a shy child, I was introverted I

was quiet, I was being bullied at school, I was not

popular, I had no friends, in fact I was being bullied

by teachers as well, I was a poor student and we all

know what happens to children if they are not good

academically, I was not even a 40%, I was barely made

a pass mark after giving reexams, teachers would

mock me teachers would make fun of me, I remember

in class 3

rd

 standing for hours outside the staff room

because my teacher told me you are a failure, you

don’t deserve to sit with other children, you are

dumb, you are stupid, these are some of the things I

heard throughout my whole school life. I learned to

internalize it, I thought I’m a failure I’ m dumb when I

was being molested by people I cared about that was

my happy space, yes you heard right that was my

happiest space, I felt atleast he appreciate me, I

couldn’t talk to mom and dad because I was a

sensitive child I knew my mom wasn’t meant for me

so I didn’t want to add to it and I couldn’t even

27 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

understand if this was right or wrong look back to

your life, we don’t know if this is wrong or right,

sometimes we are confused because this was before

the days of good touch and bad touch, before the days

parent told us come to me if somebody does this to

you. They trusted people we trusted people I was

being bullied I was lonely I was unhappy therefore I

allowed the molestation and rape to continue, I didn’t

know that what to do I approached a teacher to tell

her about the bullying about the abuse I was facing

and she told me that man see if you ever tell anybody

nobody will believe you everybody will think I’banake

bol

 rahi hai’ that was the first and the last time I

opened up the only other person who have  share this

with is my “      “  she told me I was a loser I was a

failure academically and I was looking for excuses not

to study and if I continued this way I would grow up

and be a drug addict but I am smoke addict and “   “

addict becoz of that pills I have no idea what the

connection came from but that’s what I was infact in

class seven my teacher stood me in front of an entire

class and said whoever wants to be academically

successful don’t talk to -----, this is the girl you don’t

want to talk to, I don’t know why I didn’t say a word

I would just keep quiet soon I reached class nine and

one of the days when I was being bullied no before

than sorry. I forgot to mention this I stared turning to

food as a way of comforting myself, food is a big thing

so I turned to food I would go up to about one loaf of

bread a day I became 57 kgs at the ages of 14 or 15

what happens to obese teenagers they get picked on

they get bullied right and what happens when they get

bullied they withdraw within themselves they become

depressed, they became anxious I would often get told

by peers oh look at ----- she looks like a potato even

teachers told

 me insulted mee everytime, slapped me

28 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

in corridor, that’s the kind of things I was told and I

faced I didn’t say a word becoz they were right in

class tenth I had  melt down I wanted to go as far as  I

can go from these people  I even  my own family, I

broke down I told my teacher I don’t want to be her i

started to cry, because this was after an episode of

bullying I remember she sat me down and, and she

said ---- when I teach maths I look at you and I say

this girl has the most beautiful smile I heave ever seen

people that was my first compliment the first time

somebody had said something nice to me I started

healing my journey started that created a crack in the

self esteem I built which was zero I hated myself, if

you ask me what to do want to grow up and be I

would have laughed and told you a ‘failure’ and then I

went to college thankfully in college I made a good

friends somebody who didn’t knock my story who

didn’t tell that oh my god so much negativity, but then

after a year passed each and every friend ditched me

and went far away from me and I had such a bad toxic

relationship, he emotionally and mentally broke me

by his words “he said - you are not the sparkle I was

looking for, you are not beautiful as I thought. he

insulted  me in such a bad way. I cannot express.

My soul was broken being molested by everyone and

being raped with that single person again and again

and I was bullied and body shamed yes I hate my body

my face and overall me, the one thing that gives me

confidence is only makeup. People think that I am

mad I talk to myself ya this is the reason I want a 2

nd

person in my life. The one who knows me better is

only me I know I am Emotionally dependent on my

partner I can’t live alone. This is because I don’t have

normal life, I am not a normal girl I know I am bad,

this is all are my problems. As always I pray for my

29 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

death, before sleeping the one prayer  I pray is “ya

Allah please

 don’t wake me up next morning, I want

everyone to cry for me and pray for my Janaza I know

I will never enter Jannat but I am not scared of being

punished by Allah bcoz sabhne Zubaan ki baatein suni

hai sirf Allah ne dil ki baat suni aur samjhi toh usse

pata hai mene kaise aur q ki saare gunah. Yes, I have

no fear bcoz I know this world is not for me…. I wish

I die today I hope he is listening to me. Today my

mom told me she also pray for my death and I am

happy that she prays that becoz Allah is not listening

to me, he will listen to my mom’s prayer, Aameen! It’s

been   17

th

  year   of   my   life   I   don’t   know   what’s

happiness, I don’t know what’s family, bonding, love,

care etc. I don’t what mom’s Love, dad’s love brothers

love.

Me meri family ka bura nahi chahti buss me chahtihu

ke koi ho jo mujhse pyar kare and me usse engaged

bhi   hona   Chahtihu   (yes   arrange   marriage)   but

engagement abhi hi bcoz koi nahi samjh sakta ki me q

akele nahi reh sakti. I just want a normal life !!!!!!!.

Shhh…… shh…..I will all be okay !

Forget it, shut it, forget he is a good man has a family

3 kids, it must be a temporary glitched. Forget it, let

go, let it go. holding on.

Even if you feel like burning then patches of bites on

your skin, his fingers has only pressed and passed

through you are a child just a child it will all be okay!

He is a good man.  Don’t worry, we wont leave you

alone with him again hush this stop crying. Think that

you felt down from your bicycle the other day and

that’s the pain you have stop making a sound. Never

tell if anybody asks you. He must be stressed out or

30 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

out of his mind. He is a good man. Stop crying in the

corner stop shricking in the middle of the night you

are disturbing all of us and our sleep. Remember

never   tell.  Remember  forget   stop   shouting  when

someone touches you, stop being shame. it is a shame

it is shameful what happened but don’t tell to anyone.

It only exists in your mind. If nobody knows there’s

nothing   justify   you,   common   get   over   now   it

happened a week, a damn 6 yrs ago now why you are

scared and disturbed. now why do you start shaking

your body when you hear his name. He is a good

man. He is a good old man. now you don’t have any

scars so stop being ashamed stop.

It’s  okay to cry.

I want you to know that crying doesn’t mean I am

weak. It actually means that you are strong from so

long carrying a weight, weight on your shoulder and I

want you to know that it is okay to cry. It is safe for

you to live. If you look at the river what it does it just

flows over. just like that you can allow yourself to cry

become that river, let your tears just washed away

your burdens your pain let it cleanse. Why would

tears be something bad? When the element of water

that washes the pain. Why would be the tears be

something bad? When the world is also made from

ocean water And most of you love beaches and let me

tell you your tears are like beach! beautiful, you don’t

have to keep your tears until one day it will break and

comes out painfully. you can allow yourself like gently

go for it. Allow yourself to feel everything. The good

the bad. The one of the bravest thing. So now you are

ready, I hope you find the courage to let go and let the

tears flow, wash the pain!

(I opened up to you and you judged me)”

31 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

18.Having read the entire text, I do not think anything more is

required to be said, for, words will fall short to describe the mental,

psychological and physical state of the victim and the impact of the

ordeal she had undergone at the hands of the applicant.  The crime

alleged   to   have   been   committed   by   the   applicant   is   not   only

shocking   the   conscience   of   any   prudent   man   but   it   is   also

obnoxious. Due to such horrendous crime, the victim has turned on

as a nymphomaniac.

19.Father of the victim and the first informant as well as her

mother, in their statements recorded by the Investigating Officer

narrated as to how the applicant had betrayed their trust by taking

undue advantage of the fact that the first informant was working in

Dubai.  They realized about the crime only when they discovered

the aforesaid handwritten notebook of the victim underneath her

bed. The statements reveal that though they came to know about

the misdeeds of the applicant, nevertheless, due to the fear of

getting defamed in the society and in order to avoid harm to their

reputation, they did not disclose about it to anyone.  They were also

worried about her future marriage prospects. This is quite obvious

and cannot be viewed with suspicion in light of the fact that the

32 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

offences were being continued unabated till the notebook was found

by them.

20.The first informant and family seem to be quite religious one

with strong belief in their traditional doctrines of religion, as has

also been reflected in the handwritten notes of the victim.  It seems

that the victim had full faith in Allah who would impart justice one

day or the other as no one had come forward to rescue her.

Obviously, the first informant and his wife refrained themselves

from reporting to the Police or others that does not 

ipso facto mean

that this is a concocted story engineered by the first informant as

sought to be argued by Mr. Kadam.

21.Turning to the statement of the victim who was seventeen

years at the time of registration of  crime had categorically narrated

her plight which has already been depicted in her handwritten

notes. The statement reveals as to how, for the first time, she was

called by the applicant in his Room No.502 and by having a sweet

talk and offering her chocolates, removed his trouser and asked her

to put his penis in her mouth and thereafter tried to insert his penis

in her vagina.  At that time, he had throttled her by threatening  of

33 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

dire consequences. Due to fear, the victim could not narrate the said

act to her mother.  Thereafter, whenever the applicant used to get

an opportunity, he would repeat the same things and used to ask her

to retain his seminal fluid in her mouth.   On one occasion, the

applicant had dragged the victim in his Room No.502 and closed

the door from inside.  He removed her clothes, put his penis in her

mouth, discharged semen and recorded a video of the said act. At

that time, applicant’s wife held her hands. The applicant, thereafter,

threatened   the   victim   that   he   would   make   the   video   viral.

Sometimes,  he used to administer her  white coloured pills in a cold

drink, due to which her sexual desire would arouse.

22.Role   of   the   wife   of   the   applicant   as   reflected   from   the

statement   as   well   as   handwritten   notes   of   the   victim   is   quite

apparent as she had abetted the offences alleged to have been

committed   by   the   applicant.   Rather,   it   appears   that   she   had

intentionally aided and abetted the illegal acts of the applicant. Wife

of the applicant had held hands of the victim while applicant

committed illicit and unnatural acts.   She appears to be equally

guilty.  It is not clear whether the prosecution has taken any steps to

seek cancellation of her bail granted by the trial Court. Act of the

34 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

applicant’s wife falls within the ambit and scope of Section 16 of the

POCSO Act which is punishable under section 17 of the said Act. 

23.Her statement further reveals that when she was in 10

th

standard in 2020, she had disclosed the said fact to her mother,

however, her mother asked her not to disclose it to anyone. Her

father was in  

Dubai  at the relevant time.   Since the victim was

totally devastated, she went to Delhi along with her friend. At that

time, the Police team which came to Delhi in search of the victim

was also accompanied by the applicant and, while returning to

Mumbai, in the W.C of the compartment, he attempted to repeat

the same acts.

24.In October, 2020, he had given a SIM card to the victim and

asked   her   to   call   him   from   the   said   number.   On   five   to   six

occasions, he forced her to come to Room No.502 at

 Shivshakti Co-

operative Housing Society, near 

Dhake Colony, Andheri (West) and

subjected to forcible sex. His wife inevitably used to accompany him

to assist in his acts. On one occasion, he demanded an amount of

Rs.2,00,000/- from her, else, threatened to make the video viral.

There are several allegations against the applicant, however, it is

35 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

needless to go into the other aspects as the Trial Court would look

into all the allegations levelled by the victim. 

25.The victim was referred for medical examination. History

given to the Medical Officer needs to be reproduced in brief which

reads thus;

“

S/B SMO Aditi  Dr. RJW

History given by survivor and is Reliable 

The survivor ---------17 years gives history that she

knows   the   accused   and   Mr.   Mehraj   Khan   since

childhood.  When she was in 4

th

 standard the accused

has assaulted her since childhood with 5-6 times

Vaginal   intercourse   and   multiple   times   anal

intercourse. The accused used to threaten her for

kidnapping, beating etc, history given of dragging,

beating and terrorizing. No history of anal intercourse

given by survivor. The survivor lives with her family

(mother, father and 2 elder brothers), they were

staying at JP Road Andheri as neighbour to accused.

Accused also used to give her unknown tablets in

childhood. Accused is married with a wife and 3

children. The accused and his wife also used to take

videos and  photos  of  the  survivor. The survivor

shifted to some other places in Andheri in October,

2020.   Since then the survivor gives no history of

sexual assault. The accused was blackmailing her for

videos and photos and was taking money from the

survivor which she used to steal from house around

50,000/- cash. 

36 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

Personal h/o menarche attained at 12 years

LMP 17/06/2021 Cycles have been irregular moderate

bleeding”.

It is clear from the medical report that victim had an old hymenal

tear.  Obviously, there could not be any fresh injuries in light of the

fact that the victim had become habitual to sexual intercourse who

is now seventeen years of age. No wonder, due to such devastating

experience, the victim has literally became Nymphomaniac. 

26.The most crucial document on record is the report of a

Psychiatrist.   The   victim   was   examined   by   Dr.   Chetan   Devidas

Rathod   who   is   a   Psychiatrist   attached   with   Dr.   R.N.   Cooper

Hospital, Mumbai.  It would be apposite to extract the report which

is self-explanatory;

“Index survivor states she was staying in her

house with her family members in andheri west.

She is been abused by alleged neighbour (Mr.

Miraj Khan a 45 year old male) who lives in

same building, who had sexually abused her

regularly against her will, He used to ask her to

touch his penis, he forced her into peno-oral

and peno-vaginal intercourse, 2-3 times a week

since she was 8 years old to 16 years of her age

[Till 2020]. Last year survivor shifted home

with her family. Since then from last 1 year

37 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

neighbour is blackmailing her saying he would

release videos and photos of her in the act, if

she   takes   action   against   him,   she   reported

incident to her mother but not supported by

her, so she contacted alleged Sayeed Khan who

is her cousine brother. He assured her all help.

After that he took her to Lucknow without

informing her family members. There paternal

uncle asked her to marry his son, on pretext of

citing not a real marriage, she was told to sign

papers in a masjid in lucknow. Even after her

resistance, she was forced to marry with accused

on 8

th

 may, 2021, After marriage accused forced

her   into   penovaginal   intercourse   2   times

without protection and she was locked in a

room for 1 month, she was not allowed to

contact   anyone.   5   days   back   police   caught

survivor and accused from Amethi in UP and

they were brought back to mumbai. 

Patient   is   experiencing   Symptoms   of   post-

Traumatic stress disorder like flashback, anxiety

and sleep disturbances on recalling details of

incident, However with support from family

symptoms have decreased.

Denies any pervasive sadness of mood.

Denies any suspiciousness, hearing of voices.

Denies any elevated mood, tall claims.

Denies any head injury, seizure.

Denies any substance use”.

27.A   statement   of   the   victim   came   to   be   recorded   by   the

Metropolitan Magistrate under Section 164 of the Cr. P.C.   The

38 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

victim had reiterated what had been already stated hereinabove.

The victim had, 

inter alia, stated as to how she penned down her

plight in her handwritten notes which are referred hereinabove.

She states that one day or the other, even if she is alive or dead, her

parents   would   know   her   horrible   experience   which   she   had

undergone during all these years. 

28.It is, 

prima facie, evident from the material placed on record

that the applicant had not only committed penetrative sexual assault

qua the victim in view of section 3 (a), (7) and (11) but also liable

for punishment in view of Sections 4, 6, 8 and 12 of the POCSO

Act apart from Sections 377, 376, 354, 342, 328, 323, 506 r/w 34

of the I.P.C. Relevant sections are reproduced below;

“3. Penetrative sexual assault. - A person is said

to commit "penetrative sexual assault" if-

(a) he penetrates his penis, to any extent, into

the vagina, mouth, urethra or anus of a child or

makes the child to do so with him or any other

person; or

(b) he inserts, to any extent, any object or a part

of the body, not being the penis, into the

vagina, the urethra or anus of the child or

makes the child to do so with him or any other

person; or

39 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

(c) he manipulates any part of the body of the

child so as to cause penetration into the vagina,

urethra,

 anus or any part of body of the child

or makes the child to do so with him or any

other person; or

(d) he applies his mouth to the penis, vagina,

anus, urethra of the child or makes the child to

do so to such person or any other person.7. Sexual assault.- Whoever, with sexual intent

touches the vagina, penis, anus or breast of the

child or makes the child touch the vagina, penis,

anus or breast of such person or any other

person, or does any other act with sexual intent

which   involves   physical   contact   without

penetration is said to commit sexual assault.

“9. Aggravated sexual assault.-

(j) whoever commits sexual assault on a child,

which-

(i) physically incapacitates the child or causes

the child to become mentally ill as defined

under clause (l) of section 2 of the Mental

Health   Act,   1987   (14   of   1987)   or   causes

impairment of any kind so as to render the child

unable to perform regular tasks, temporarily or

permanently; or

(ii)   inflicts   the   child   with   Human

immunodeficiency   Virus   or   any   other   life

threatening   disease   or   infection   which   may

either temporarily or permanently impair the

40 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

child by rendering him physically incapacitated,

or mentally ill to perform regular tasks; or

(k)   whoever,   taking   advantage   of   a   child's

mental or physical disability, commits sexual

assault on the child; or

(l) whoever commits sexual assault on the child

more 

than once or repeatedly; or

(m) whoever commits sexual assault on a child

below twelve years; or

(n)   whoever,   being   a   relative   of   the   child

through   blood   or   adoption   or   marriage   or

guardianship   or   in   foster   care,   or   having

domestic relationship with a parent of the child,

or who is living in the same or shared household

with the child, commits sexual assault on such

child; or

(v)   whoever   persuades,   induces,   entices   or

coerces   a   child   to   get   administered   or

administers or direct anyone to administer, help

in getting administered any drug or hormone or

any chemical substance, to a child with the

intent   that   such   child   attains   early   sexual

maturity,] is said to commit aggravated sexual

assault”.

29.In the case at hand, apart from the ingredients of section 3 (a)

and 7, ingredients of clauses (j), (i) (k) (l) (m) and (v) of section 9 of

the POCSO Act are precisely attracted.

41 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

30.It would be apposite to refer the “Guidelines & Protocols –

Medico-legal care for survivors/victims of Sexual Violence”, which

read thus;

“21. Provisional clinical opinion

. Drafting of provisional opinion should be

done   immediately   after   examination   of   the

survivor on the basis of history and findings of

detailed clinical examination of the survivor.

. The   provisional   opinion   must,   in   brief,

mention relevant aspects of the history of sexual

violence, clinical findings and samples which are

sent for analysis to FSL.

. An inference must be drawn in the opinion,

correlating  the history and clinical findings”

 . Guidelines for responding to children  read thus:

“ The prevalence of child sexual abuse in

India is known to be high.  A National Study on

Child  Abuse  conducted  by  the Ministry  of

Women and Child Development showed that

more than 53 per cent children across 13 states

reported facing some form of sexual abuse

while 22 per cent faced severe sexual abuse.

Both  boys and  girls reported  facing sexual

abuse.

42 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

. Most commonly, abusers are persons who

are well known to the child and may even be

living in the household. Children are considered

soft targets for sexual abuse because they may

not realize that they are being abused. Abusers

are also known to use chocolates and toys to

lure children. Further, children are more easily

threatened and less likely to speak out about the

abuse. 

  While   the   principles   of   medical

examination and treatment for children remains

the same as that for adults, it is important to

keep some specific guidelines in mind:

. In case the child is under 12 years of age,

consent for examination needs to be sought

from the parent or guardian.

. Children may be accompanied by the abuser

when they come for medical treatment, so be

aware and screen when you suspect abuse. In

such situations, 

a female person appointed by the

head of the hospital/institution may be called in to

be present during the examination.

. Do not assume that because the child is

young he/she will not be able to provide a

history. History seeking can be facilitated by use

of dolls and body charts.

. Believe what is being reported by the child.

There are misconceptions that children lie or

that they are tutored by parents to make false

complaints against others. Do not let such myths

43 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

affect the manner in which you respond to cases

of child sexual abuse.

. Specific needs of children must be kept in

mind while providing care to child survivors.

Doses of treatment will have to be adjusted as

required in terms of medical treatment. For

psychological support, it is imperative to speak

with the carer/s of the survivor in addition the

survivor themselves.

. Health professionals must make a note of

the following aspects while screening for sexual

abuse.   Assurance   of   confidentiality   and

provision   of   privacy   are   keys   to   enabling

children to speak about the abuse. However

genital and anal examination should not be

conducted  mechanically   or routinely.  A few

indicators for routine enquiry are -

- Pain on urination and/or defecation

- Abdominal pain/generalized body ache

- Inability to sleep

- Sudden withdrawal from peers/adults

- Feelings   of   anxiety,   nervousness,    

helplessness

- Inability to sleep

  - Weight loss

            - Feelings of ending one’s life

31.As   has   been   rightly   stated,   most   commonly,   abusers   are

persons who are well known to the child and may even be living in

the household. The victim indeed was a soft target for the applicant

44 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

to abuse her sexually as she could not have realized the fact that she

was being abused by the abuser. The guidelines further reveal that

abusers are also known to use chocolates and toys to lure children

which   had   been   exactly   done   by   the   applicant   when   he   first

molested the victim. The children, as has been stated, are more

easily threatened and less likely to speak out about the abuse. 

32.Above all, the guidelines also indicate that children may be

accompanied by the abuser when they came for medical treatment,

and, therefore, it has been observed that the concerned should be

aware and screen when they suspect  abuse. 

33.I am conscious of the fact that this is an application for bail

and it is needless to delve deep into the merits and demerits.

Nevertheless, one cannot lost sight of the purpose and object of

enacting the Protection of Children from Sexual Offences Act,

2012.   The POCSO   Act has been enacted since sexual offences

against the children were not adequately addressed by the existing

laws   and   a   large   number   of   such   offences   were   neither   specifically

provided for nor were they adequately penalized. Special Courts have

been established for trial of such offences and for matters  connected

45 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

therewith and incidental thereto.   While enacting the said Act,

Article 15 of the Constitution which empowers the State to make

special provisions for children, and the Convention of the Rights of

the child, adopted by the General Assembly of the United Nations,

as acceded to by the Government of India, prescribing a set of

standards to be followed by all the State parties in securing the best

interest of the child, were also kept in view. The POCSO Bill

intended to enforce the rights of all children to safety, security and

protection from sexual abuse and exploitation, and also intended to

define explicitly the offences against children countered through

commensurate penalties as an effective deterrence. 

34.A corollary of the aforesaid discussion is that this is not at all

a fit case to admit the applicant to bail. To do so would tantamount

to further aggravate and fester the wounds of the victim which are

still fresh in her mind, body and soul. Apart from these aspects,

looking to the nature and propensity of the applicant, likelihood of

repeating similar offence cannot be ruled out.  It is quite possible

that in case of his release, the applicant may threaten and coerce the

victim and her parents. 

46 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::

1-BA-4297-2021.doc

35.The Trial Court is directed to frame a charge at the earliest

and shall, thereafter, proceed with the trial of the case without

granting unnecessary adjournments to any of the parties.

36.Needless to state that these are, 

prima facie, observations sans

merits and demerits. The Trial Court shall not get influenced with

these observations at the time of trial.

37.Now, to the order. 

: 

O R D E R :

Application stands rejected.

[PRITHVIRAJ K. CHAVAN, J.]

47 of 47 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 30/08/2025 20:34:31 :::