HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 54 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15824 of 2015 Applicant :- Vikki Kumar Opposite Party :- State Of U.P. Counsel for Applicant :- Rajesh Chandra Gupta,Kesh Mani Dubey Counsel for Opposite Party :- Govt. Advocate Hon'ble Ramesh Sinha,J.
Heard Sri Rajesh Chandra Gupta, learned counsel for the applicant, Sri Nitin Srivastava, earned A.G.A. appearing for the State and perused the record.
This bail application has been moved on behalf of the applicant who is involved in case crime No.1023 of 2013, under Section 376 I.P.C. and 3/4 POCSO Act Police Station-Phase-II, NOIDA, District-Gautam Budh Nagar.
It has been contended by the learned counsel for the applicant that the applicant has been falsely implicated in the present case. He further submits that the first informant as well as prosecutrix have turned hostile before the trial Court. The applicant is in jail since 14.11.2013.
Learned A.G.A. opposed the prayer for bail and has submitted that the trial is in progress.
Without expressing any opinion on the merit of the case and considering the submissions advanced by learned counsel for the parties, I do not find any good ground to release the applicant on bail. Accordingly, the bail application is hereby rejected.
The trial Court is directed to expedite the trial and conclude the same preferably within a period of four months from the date of production of a certified copy of this order,if there is no legal impediment.
Order Date :- 8.5.2015 NS