Kamlesh vs State Of U.P.
2012 Latest Caselaw 6044 ALL

Citation : 2012 Latest Caselaw 6044 ALL
Judgement Date : 14 December, 2012

Allahabad High Court

Kamlesh vs State Of U.P. on 14 December, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 7831 of 2012
 

 
Petitioner :- Kamlesh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- S.S.Chaubey,Rupendra Kumar Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Applicant prays for bail in Case Crime No. 122 of 2012, under Sections 342/376 I.P.C. Police Station Thangaon, District Sitapur.

Learned counsel appearing for the applicant contends that Ram Shanker, co-accused has been allowed bail by this Court vide order dated 06.12.2012 rendered in Case Bail No.7619 of 2012.

I have gone through the order.

Case of the applicant might be different insomuch as name of the applicant finds mention as accused in the statement of the prosecutrix recorded under Section 161 Cr.P.C. also.

Learned counsel for the applicant, however, has argued that if a reference is made to the applications made by father of the prosecutrix prior to lodging of F.I.R., it would be evident that no offence has been committed.

Learned counsel for the respondent-State, Sri Faisal Ahmad Khan prays for time to file counter affidavit.

List in 2nd week of January, 2013.

Order Date :- 14.12.2012

A.Nigam