LAWS(ALL)-2022-5-20

SHARIK @ BHURA Vs. STATE OF U.P.

Decided On May 23, 2022
Sharik @ Bhura Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Sri Rajiv Sahni, Advocate holding brief of Sri R.K. Srivastava, learned counsel for applicant and Sri Ravindra Kumar Dwivedi, learned A.G.A. for State.

(2.) Applicant-Sharik alias Bhura, has approached this Court by way of filing the present Criminal Misc. Bail Application under Sec. 439 Cr.P.C. after rejection of his Bail Application vide order dtd. 2/2/2022, passed by Sessions Judge, Muzaffar Nagar, in Case Crime No.30 of 2022, under Ss. 376, 506 I.P.C., Police Station Kotwali Nagar, District Muzaffar Nagar.

(3.) It is a case where victim herself has lodged FIR against applicant that she was enticed and t he applicant repeatedly raped her for about nine months and at the time of lodging of FIR she was pregnant for eight months. The applicant refused to marry her, therefore, FIR was lodged.