Rajan Singh @ Dharmendra Singh vs The State Of U.P
2011 Latest Caselaw 2234 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- BAIL No. - 3711 of 2011
 

 
Petitioner :- Rajan Singh @ Dharmendra Singh
 
Respondent :- The State Of U.P
 
Petitioner Counsel :- Sheo Prakash Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Satyendra Singh Chauhan,J.

Heard the learned counsel for the applicant and the learned AGA.

 Counter affidavit filed by the learned AGA is taken on record.

Submission of learned counsel for the applicant is that the prosecutrix eloped with the applicant on her own accord and she remained with him for about four months and thereafter she turned around and made allegations of rape against the applicant. His further submission is that  the age of the prosecutrix is about 17 years which is marginal.

Considering the aforesaid facts, let applicant Rajan Singh alias Dharmendra Singh  be enlarged on bail in Case Crime No. 1395 of 2010  under Sections  363/366/376 IPC and 3(2)(5) SC/ST Act of Police Station  Lalganj  District Rae Bareli on his furnishing an adequate personal bond and two sureties each in the like amount to the satisfaction of the court concerned.

Order Date :- 2.6.2011

BLY