PAWAN KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned AGA for the State, Sri Praamod Kumar, learned counsel for the first informant and perused the material placed on record.

(2.) It is submitted by the learned counsel for the applicant that the applicant is absolutely innocent and has been falsely implicated in the present case due to ulterior motive. It is next submitted that the victim and applicant are having love affairs and the victim on her sweet will went alongwith applicant without any coercion. It is next submitted that as per medical report, age of the victim is about 18 years and no definite opinion about sexual activities has been found. It is also submitted that there is no criminal history of the applicant. He is languishing in jail since 20.11.2019 and in case he is released on bail, he will not misuse the liberty of bail and will cooperate in trial.

(3.) Learned A.G.A. as well as learned counsel for the first informant has opposed the prayer for bail but could not dispute the aforesaid facts.