Allahabad High Court
Tejpal Gangwar vs State Of U.P. on 6 November, 2019
Author: Rahul Chaturvedi
Bench: Rahul Chaturvedi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 67 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 47002 of 2019 Applicant :- Tejpal Gangwar Opposite Party :- State of U.P. Counsel for Applicant :- Sheshadri Trivedi,Ajay Kumar Pandey,Sri Satish Trivedi Senior Adv Counsel for Opposite Party :- G.A. Hon'ble Rahul Chaturvedi,J.
Heard Shri Sri Satish Trivedi Senior Advocate assisted by Shri Sheshadri Trivedi, learned counsel for the applicant as well as learned A.G.A for the State and perused the record.
By means of this application, the applicant who is involved in Case Crime No. 36 of 2019, under Sections 306, 376 of the I.P.C. & 5/6 of POCSO Act, 2012 Police Station-C.B. Ganj, District-Bareilly, is seeking enlargement on bail during the trial.
Learned counsel for the applicant submitted that applicant was having sexual relationship with none other than but his own daughter who ended her life.
Keeping in view the complicity of the applicant in the commission of crime and submissions of the learned counsel for the parties, the facts of the case are so abhorring that I am not inclined to exercise my discretion. The trial court may make all possible efforts/endeavour and try to conclude the trial within a period of one year. I am of the view that the applicant has not made out a case for bail.
Accordingly, the present application stands rejected.
Order Date :- 6.11.2019 sweta