ATIF PATHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) The matter was peremptorily fixed for today. Learned counsel for the complainant is not present. The matter is being heard in his absence.

(2.) This is a bail application on behalf of the applicant Atif Pathan in connection with Case Crime No. 0225 of 2021, under Ss. 328, 376, 420, 504, 506, 509(B) I.P.C., Police Station Hariparvat, district Agra.

(3.) The first information report of this incident was lodged by the complainant against two persons. It was alleged in the first information report that the daughter of the complainant was student of Class 12th, who made friendship with the applicant for about last six months with a boy named, Babu on social media. Later-on, on 7/2/2021 the victim travelled along with him and the alleged victim was offered intoxicated cold drinks and after consuming she became unconscious. It was also alleged that thereafter, the applicant raped with her and taken her snaps and made video. She was continuously being exploited by the applicant.