RAM PRATAP SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sajjad Husain, learned counsel for the applicants as well as learned A.G.A. for the State of U.P. through video conferencing in view of COVID-19 pandemic.

(2.) The instant application has been moved by the applicant seeking anticipatory bail in Case Crime No. 0038/2021, U/S : 323, 506, 366, 344, 376 I.P.C., Police Station - Kotwali Dehat, District - Balrampur.

(3.) It has been submitted by learned counsel for the applicant that according to the first information report, lodged by the father of the prosecutrix stating that one lady Munni Devi had introduced his daughter to one person who had enticedher away and is missing. Subsequently, when the prosecutrix was recovered, her statement under Section 161 Cr.P.C. and 164 Cr.P.C. was recorded. In the statement given by the prosecutrix, it has been stated that one Ram Prasad Thakur has enticed her away under false promises of marriage, kept her confined in a room and sexually assaulted her 10 days.