Shri Ram vs State Of U.P.
2015 Latest Caselaw 4271 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 10466 of 2015
 

 
Applicant :- Shri Ram
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ravi Kant Pandey
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the applicant, the learned Additional Government Advocate, perused the F.I.R., the medical report and other relevant papers filed in support of the bail application.

Submission of the learned counsel for the applicant is that according to the medical report, the radiological age of the victim  was about 19 years. It is further submitted that the applicant has falsely been implicated in the present case. Learned counsel states that the victim in her statement recorded under Section 164 Cr. P.C., has stated that she went with the applicant on her own sweet will.  The applicant is in jail since 15.09.2015, as averred in para 14 and has no previous criminal history, as averred in para 13 of the bail application. It is also submitted that there is no likelihood that the applicant would evade the proceedings of the trial.

Considering the facts and circumstance and without expressing any opinion on merits of the case,  let the applicant  be released on bail in Case Crime No. 27/2015 under Sections 363, 366, 174-A  I.P.C., P.S. Dhanepur, district Gonda,  on his filing a personal bond and two local and reliable sureties each in the like amount to the satisfaction of the court concerned/remand Magistrate.

Order Date :- 19.11.2015

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