Allahabad High Court
Bachcha Yadav And 2 Others vs State Of U.P. on 8 January, 2020
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 69 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 267 of 2020 Applicant :- Bachcha Yadav And 2 Others Opposite Party :- State of U.P. Counsel for Applicant :- Sunil Kumar Singh,Raj Kumar Singh Counsel for Opposite Party :- G.A. Hon'ble Yashwant Varma,J.
Heard learned counsel for the applicants, Sri R.S. Maurya, the learned A.G.A. for the State and perused the record.
The present application for grant of anticipatory bail has been filed by the applicants in case crime No.136 of 2019, under Sections 363, 366 I.P.C. and 3/4 POCSO Act, Police Station Reoti, District- Ballia.
Bearing in mind the statement of the 15 year old girl recorded under Section 164 Cr.P.C. in which she directly names the applicants here as being complicit in the act of abduction, the Court finds no ground to accord the facility of anticipatory bail to the applicants.
Consequently, the application is rejected.
Order Date :- 8.1.2020 Vivek Kr.