Deepak Gupta vs The State Of U.P.
2013 Latest Caselaw 6780 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6895 of 2013
 

 
Applicant :- Deepak Gupta
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Satyendra Kumar Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant, the learned A.G.A. and Sri V.K. Pandey, learned counsel for the complainant who argued at length.

It is submitted by learned counsel for the applicant that according to the medical examination report the age of the prosecutrix is about 18 years. Her statement has been recorded under section 164 Cr.P.C. in which she does not support the prosecution story. She stated that she had gone in the company of the applicant with her free will and consent and performed the marriage in a temple and from their wedlock she became pregnant. She is having the pregnancy of three months.Therefore, the applicant may be released on bail.

After considering the facts, circumstances of the case and the submissions made by the learned counsel for the applicant and without entering into the merits of the case, the applicant is entitled to be released on bail.

Let the applicant Deepak Gupta involved in case crime no.  488 of 2013 under Sections 363, 366, 376 I.P.C. and section 3(1)(12) SC/ST Act, P.S. Amethi, District  Amethi be released on bail on his furnishing a personal bond and two heavy sureties to the satisfaction of the Court concerned with the following conditions:

*That the applicant shall not tamper with the evidence.

*That he shall report to the court of C.J.M. concerned in the first week of each month to show his good conduct  and behaviour till the conclusion of the trial.

In case of default, in any of the above mentioned conditions, the bail granted to the applicant shall be deemed cancelled and he shall be taken into custody forthwith.

Order Date :- 30.10.2013

RPD