Ramesh vs State Of U.P.
2018 Latest Caselaw 1806 ALL

Citation : 2018 Latest Caselaw 1806 ALL
Judgement Date : 1 August, 2018

Allahabad High Court

Ramesh vs State Of U.P. on 1 August, 2018

Bench: Rajul Bhargava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 28319 of 2018
 

 
Applicant :- Ramesh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Kamalesh Kumar Nishad
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajul Bhargava,J.

Heard learned counsel for the applicant and learned A.G.A. for the State.

Considering the fact that the prosecutrix is less than 15 years of age as per her school record and after enticing her, the applicant took her to Delhi and committed rape upon her.

In view of it, learned AGA may file counter affidavit within four weeks. Two weeks thereafter is granted for filing rejoinder affidavit, if any.

List this application in the week commencing 24.9.2018.

Order Date :- 1.8.2018

Hasnain

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