Janglee @ Bachauna vs State Of U.P.
2014 Latest Caselaw 6371 ALL

Citation : 2014 Latest Caselaw 6371 ALL
Judgement Date : 11 September, 2014

Allahabad High Court

Janglee @ Bachauna vs State Of U.P. on 11 September, 2014

Bench: Amar Saran, Karuna Nand Bajpayee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL APPEAL No. - 5622 of 2011
 

 
Appellant :- Janglee @ Bachauna
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- A.P. Singh,K.Kumar Tripathi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Amar Saran,J.

Hon'ble Karuna Nand Bajpayee,J.

Heard learned counsel for the appellant and learned Additional Government Advocate and perused the record of the case.

This is a case of rape on a seven years old girl. The medical evidence confirmed the allegation of rape.

In view of the above, without expressing any opinion on the merits of the case, we decline to grant bail to the appellant at this stage.

The prayer for bail is refused.

Paper book is already prepared.

List this case for hearing at very early date.

Order Date :- 11.9.2014

Rkb

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