BHEDJEET CHAUDHARY Vs. STATE OF U P

JUDGEMENT

(1.) THIS bail application has been moved on behalf of the applicant Bhedjeet Chaudhary, who is involved in Case Crime No.281 of 2011 under Sections 323, 342, 354, 504, 506, 376, 120-I.P.C., P.S. Baldeo, District Mathura.

(2.) I have heard learned counsel for the parties and perused the records. I have also perused the written arguments submitted from the side of the applicant.

(3.) THE allegations of continuous rape by the applicant against the prosecutrix are clear cut. Such incidents are not uncommon in our society. When the parents of the girl who have a social, moral and legal duty to protect their children specially the female ones from all odds of her life plan to sell her to a brothel or to compel her to adopt prostitution the only course open to the girl is to seek the help of others when she is virtually confined in her own house and tell her tale of woe to anyone to whom she meets at the earliest possible with the hope that such person will communicate her sad story to appropriate authority. In the instant case this has been done by the step sister of the prosecutrix. Km.Sonali Sisodia is attached to Child Helpline at Agra and there is nothing on record to indicate that she even knew the applicant since before. THE allegation against her levelled by the applicant is totally flimsy. THEre is nothing on record which may indicate that the father of the co-accused Ram Niwas bequeathed his property to Smt. Sharda Devi. No such will has been filed. Smt.Sharda Devi might have a grievance against the parents of the prosecutrix but there can not be any such feeling as against the applicant.