Wajid vs State Of U.P.
2019 Latest Caselaw 3405 ALL

Citation : 2019 Latest Caselaw 3405 ALL
Judgement Date : 24 April, 2019

Allahabad High Court

Wajid vs State Of U.P. on 24 April, 2019

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 8079 of 2019
 

 
Applicant :- Wajid
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Atul Kumar,Ronak Chaturvedi
 
Counsel for Opposite Party :- G.A.,Abhinav Singh
 

 
Hon'ble Vipin Sinha,J.

Heard Sri Raunak Chaturvedi, learned counsel for the applicant, Sri Abhinav Singh, learned counsel for the respondent and V.K.Pandey, learned AGA appearing for the State.

This bail application moved on behalf of applicant praying to enlarge the applicant on bail in Case Crime No.197 of 2018, under Sections363,366,376D,328,IPC, and 3/4 Protection of Children from Sexual Offence Act, 2012, Police Station Rantapuri, District Muzaffernagar.

The victim is a minor and her statement was recorded under section 161 Cr.P.C., in which the name of the applicant came into light and further, the statement of the victim recorded under section 164 Cr.P.C.,in which she stated that five persons including the applicant have raped her.

In view of the aforesaid no case for grant of any indulgence is made out.

Accordingly, the application for bail is rejected at this stage.

Order Date :- 24.4.2019

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