Allahabad High Court
Sahil vs State Of U.P. on 12 July, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 36838 of 2017 Applicant :- Sahil Opposite Party :- State Of U.P. Counsel for Applicant :- Vikas Srivastava,Vivek Sharma Counsel for Opposite Party :- G.A. Hon'ble Sudhir Agarwal,J.
1. Heard Sri Vikas Srivastava, learned counsel for the applicant, learned A.G.A. appearing for the State and perused the record.
2. The present bail application has been moved by accused-applicant for enlarging him on bail in Case Crime No. 176 of 2016, under Sections 363, 368, 376, 120B IPC and 3/4/17 Protection of Children from Sexual Offences Act, 2012, Police Station Didauli, District Amroha.
3. The victim's statement under Sections 161 as well as 164 Cr.P.C. has been recorded in which she has confirmed rape committed by accused-Sahil.
4. Looking to entire facts and circumstances, at this stage, I do not find it a fit case for grant of bail.
5. Application is accordingly rejected.
Order Date :- 12.7.2019 KA