ANKIT GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned Additional Government Advocate for the State.

(2.) Instant bail application arises out of a first information report dated 05.07.2019 registered at Case Crime No. 0239 of 2019 under Sections 3 and 4 of the Prevention of Children from Sexual Offences Act, 2012 (hereinafter referred to as the 'Act of 2012'), Police Station Tikait Nagar, District Barabanki. As per the allegations made in the first information report, it comes out that the applicant has been charged of raping a minor girl aged 14 years on 30.06.2019. It is further alleged that when the mother Smt. Lajjawati tried to lodge the first information report, she was prevented from doing so by few persons on the ground of entering into a compromise to which she did not agree too and thereafter the first information report was lodged on 05.07.2019.

(3.) Learned counsel for the applicant submits that the entire incident is false. He has placed reliance on medical report of the girl conducted on 05.07.2019, a copy of which is Annexure-5 to the bail application, from which it would be apparent that no injury has been found upon the victim.