Rajendra Singh @ Pappu Singh vs State Of U.P.
2015 Latest Caselaw 259 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- BAIL No. - 6537 of 2014
 

 
Applicant :- Rajendra Singh @ Pappu Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Amar Nath Dubey
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Amar Nath Dubey, learned counsel for the applicant and Sri Alok Mohan Upadhyay, learned A.G.A. for the State and perused the record.

It has been contended by the learned counsel for the applicant that the applicant is aged about 58 years. The allegation against the applicant is that he has committed rape on the prosecutrix, who is said to be aged about 16 years, in his house where his other family members resides which is highly improbable. The applicant is in jail since 26.11.2013.

Learned counsel for the complainant as well as learned A.G.A. have vehemently opposed the prayer for bail and submitted that the trial is in progress and only the evidence of formal witness, who is police personnel is to be recorded.

Without expressing any opinion on the merits of the case and considering the submission advanced, I find no good ground for grant of bail to the applicant Rajendra Singh @ Pappu Singh involved in Case Crime No. 175 of 2013 under Sections 376, 504, 506 I.P.C. and 4 POCSO Act, police station Hathigawan, District Pratapgarh.

Accordingly, the bail application is rejected.

However, the trial court is directed to expedite the trial of the aforesaid case and conclude the same within preferably a period of four months from the date of production of a certified copy of this order in view of Section 309 Cr.P.C., if, there is no legal impediment.

Order Date :- 30.4.2015

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