HARIOM SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Shashi Kant Rai, learned counsel for the applicant, learned Additional Government Advocate representing the State and perused the record.

(2.) By means of this application under Sec. 439 of Cr.P.C., applicant, who is involved in Case Crime No. 661 of 2020, under Sec. 376/34 IPC, P.S. Anoopshahr, District Bulandshahr seeks enlargement on bail during the pendency of trial.

(3.) This is the second bail application. The first bail application of the applicant was rejected by this Court vide order dtd. 13/8/2021 passed in Criminal Misc. Bail Application No. 23073 of 2021 on the ground that victim in her statement under Sec. 164 Cr.P.C. has made allegation of rape against all the three accused person and in the vagina of the victim a circular wooden piece of 12 cm long and 2.5 cm in circumference was found.