RAJKARAN PATEL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Rajiv Lochan Shukla, learned counsel for the applicant, Sri Sukhvir Singh, learned panel counsel for the High Court Legal Service Committee and Sri B.B. Upadhyay, learned counsel for the State and perused the material on record.

(2.) This bail application under Sec. 439 of Code of Criminal Procedure has been filed by the applicant- Rajkaran Patel, seeking enlargement on bail during trial in connection with Case Crime No. 198 of 2021, under Ss. 366, 376, 354-A, 328, 323, 504, 506 I.P.C., registered at Police Station Civil Lines, District Prayagraj.

(3.) The first information report of the present case was lodged on 7/4/2021 at 00:32 hours, under Sec. 366 I.P.C. by Karunapati Patel against the applicant and Sipahi Lal Shukla in connection with an incident alleged to have taken place on 6/4/2021 at 13:30 hours alleging therein that the first informant is a resident of village Kaudru, Police Station Sarai Inayat, District Prayagraj. His daughter aged about 20 years is a LL.B. student and was practising in the High Court with Rajkaran Patel (the present applicant) who is a resident of Village Sohasha, Police Station Mungra Badshahpur, District Jaunpur who is an Advocate in the High Court. On the day of occurrence at about 1:30 pm from near Alia Law Agency, both the accused persons have enticed away his daughter. The date of birth of his daughter is 15/11/2000. The first information report is thus lodged.