Rajol vs State Of U.P.
2017 Latest Caselaw 638 ALL

Citation : 2017 Latest Caselaw 638 ALL
Judgement Date : 12 May, 2017

Allahabad High Court

Rajol vs State Of U.P. on 12 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 
Case :- CRIMINAL APPEAL No. - 1662 of 2013
 
Appellant :- Rajol
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Mahendra Singh Chaudhary,Rajesh Kumar Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Ref: Criminal Misc. Bail Application

1. The accused has preferred this application for enlarging him on bail in S.T. No.368 of 2012 arising out of Case Crime No.50 of 2012, under Section 376 IPC, P.S. Gurubux Ganj, District Raibareilly during the pendency of this appeal. This appeal is of the year 2013 which could have been heard and decided today itself but learned counsel for appellant insists for hearing the bail application which has been extensively heard.

2. I do not wish to discuss the evidence read by him which may come in way of appellant while deciding the main appeal.

3. However, the fact that the girl was between 5 to 10 years of age and just because of appellant was present in the police station when FIR was lodged, is no ground to enlarge the appellant on bail.

4. Bail Application is rejected.

Order Date :- 12.5.2017

Mukesh