Ram Ji vs State Of U.P.
2012 Latest Caselaw 815 ALL

Citation : 2012 Latest Caselaw 815 ALL
Judgement Date : 25 April, 2012

Allahabad High Court

Ram Ji vs State Of U.P. on 25 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 2376 of 2012
 

 
Petitioner :- Ram Ji
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Dharam Trivedi
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Allegation against the applicant is not of committing rape. Allegation is that he alongwith Satish Kumar and Pancham sold the prosecutrix.

Statement of the prosecutrix recorded under Section 164 (Annexure-6) does not disclose as to whom the prosecutrix was sold. In context of the case of applicant, it would be a relevant fact.

Let counter affidavit be filed.

List in next cause list.

Order Date :- 25.4.2012

A.Nigam

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