AMIT PAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, Mr. Dharm Pal Yadav, learned counsel for the informant and learned Additional Government Advocate representing the State and perused the record of the case.

(2.) By means of this application, applicant Amit Pal, who is involved in Case Crime No. 0087 of 2021, under Ss. 147, 148, 452, 427, 504, 506 and 304 IPC, police station Sachendri, district Kanpur Nagar, is seeking enlargement on bail during the trial.

(3.) This case has a chequered history. Initially, a first information report has been lodged by one Shri Sushil Kumar Pal on 5/3/2021 at case crime No. 0082 of 2021 for the offence under Ss. 376 and 307 IPC against Subodh Bajpai @ Guddu Bajpai (now deceased) alleging inter alia therein that on 5/3/2021 at about 7.30 p.m. when his niece, Anupam Pal aged about 24 years had gone to attend the call of nature in the field, the deceased, Subodh Bajpai @ Guddu Bajpai forcibly committed rape upon her and also tried to eliminate her by strangulating her.