Allahabad High Court
Ayub vs State Of U.P. on 19 November, 2019
Author: Vipin Sinha
Bench: Vipin Sinha
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 51 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 4845 of 2019 Applicant :- Ayub Opposite Party :- State of U.P. Counsel for Applicant :- Tahir Husain Counsel for Opposite Party :- G.A.,Lavkush Kumar Bhatt Hon'ble Vipin Sinha,J.
Heard Sri Tahir Husain, learned counsel for the applicant, Sri Lavkush Kumar Bhatt, learned counsel for the complainant and Sri V. K. Pandey, learned AGA appearing for the State and perused the record.
Applicant has moved the present bail application seeking bail in Case Crime No.638 of 2017, under Sections 376 and 354, IPC read with Section 3/4 of Protection of Children from Sexual Offences Act and Section 3(2)(10) of SC/ST Act, Police Station Robertsganj, District Sonbhadra.
I have perused the prosecution story as set up in the F.I.R. as well as order by means of which the bail application of the applicant has been rejected by the court below.
Learned AGA as well as the counsel for the complainant have opposed the bail application by placing reliance upon the statements of the girl recorded under Section 161 and 164 Cr.P.C., contents of which are self explicit. They further contended that specific role has been assigned to the present applicant in the said statements.
In view of the aforesaid, no case for grant of any indulgence in the present bail is made out.
Accordingly, the present bail application is hereby rejected.
Order Date :- 19.11.2019/VKG