AKHLAQ KHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Abdul Mazeed, learned counsel for the applicant and Sri G. P. Singh, learned A.G.A. for the State and perused the record.

(2.) This Bail Application (under Section 439 Cr.P.C.) has been moved for seeking bail in Case Crime No. 888 of 2019, under Sections 376-D, 506 and 341 of I.P.C. and Section 67A of I.T. Act, P.S. Bahedi, District Bareilly.

(3.) As per F.I.R., which was lodged by Jalil Ahmad, it has been stated that on 17.11.2019, at about 02:00PM, his daughter Seema aged about 17 years and niece Arshi aged about 14 years had gone to Nange Miya for the purpose of treatment. On the way, co-accused Wasim had lifted them away to a field of sugarcane where on the pistol point all the accused named in the F.I.R. had committed rape upon both victims and video clipping was also made and all the accused had threatened both victims that in case any complaint was made, video clipping would be made viral.