SALLAUDDIN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Vikrant Gupta, learned counsel for the applicant as well as learned A.G.A for the State and perused the record.

(2.) By means of this application, the applicant who is involved in case crime no.294 of 2022, under Ss. 452, 376 IPC, Police Station-Swar, District-Rampur is seeking enlargement on bail during the trial.The applicant is in jail since 10/9/2022.

(3.) Submission made by learned counsel for the applicant is that the present case reflects the ugly fact of the society whereby the same prosecutrix "Ms.S" a major girl of 23 years has lodged the two successive FIRs in same year. She is prosecutrix of case crime no. 294 of 2022 (the present case) as well as yet another FIR as case crime no. 472 of 2022, P.S.Tada, District Rampur dtd. 21/9/2022 under Ss. 376, 354 and 506 IPC in which the police has eventually submitted closure report. This court not be a merely a coincidence where in the same year, the major girl is lodging the FIR against same family members. Her conduct speaks volure about her own intention and plans, which needs no elaboration.