LAVKUSH RAWAT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned Additional Government Advocate representing the State, learned counsel for the complainant and examined the record.

(2.) By means of this application, the applicant, Lavkush Rawat, who is involved in S.T. No.931 of 2019, F.I.R. No.654/2019, under sections 363/366/376 I.P.C. and Section 3/4 Protection of Children from Sexual Offences Act, 2012, Police Station - P.G.I., District- Lucknow, is seeking enlargement on bail during the trial.

(3.) Learned counsel for the applicant has submitted that version of the F.I.R. does not corroborate with the statement of the prosecutrix recorded under Section 161 and 164 Cr.P.C. No any external injury was found and the medical report does not support the prosecution story. The applicant has no criminal history. The applicant is languishing in jail since 22.08.2019.