LAWS(ALL)-2012-2-158

YASEEN ALIAS BHATAULA Vs. STATE OF U P

Decided On February 24, 2012
YASEEN @ BHATAULA Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) HEARD Sri Manish Tiwary, learned counsel for the applicant, learned AGA for the State and perused the record.

(2.) COUNTER and rejoinder affidavits have been exchanged between the parties.

(3.) ON the other hand, learned AGA opposed the bail prayer and submitted that in the statement of the prosecutrix recorded under Sections 161 Cr.P.C. and 164 Cr.P.C., specific allegation of rape has been levelled against the applicant and other co-accused persons. The prosecutrix has also not admitted about the factum of her marriage in her statement and stated that the applicant along with other accused persons committed gang rape on her for several days and had also taken blue film of her, due to which she could not dare to speak or complaint against them.