(1.) Heard learned counsel for the accused-applicant as well as learned Additional Government Advocate and gone through the entire record.
(2.) By means of this application under Sec. 439 CrPC, the accused-applicant seeks bail in FIR No.0345 of 2022, under Ss. 366 and 376 IPC lodged at Police Station Kheron, District Raebareli.
(3.) Initially, the FIR was lodged under Ss. 363 and 366 IPC with the allegation that the accused-applicant enticed away the prosecutrix on 9/7/2022; the prosecutrix also took with her Rs.50,000.00 cash and some jewellery; the prosecutrix was recovered on 17/7/2022; in her statement, recorded under Sec. 161 CrPC, the prosecutrix said that she was abducted and raped by the accused-applicant. It was further alleged that the accused-applicant had taken Rs.50,000.00 from the prosecutrix and some gold jewellery; the prosecutrix had also given statement under Sec. 164 CrPC to the same effect, which was recorded on 25/7/2022; age of the prosecutrix, as per medical evidence, is 21-22 years; the accused-applicant is also aged around 20-21 years. 3. Learned counsel for the accused-applicant submits that it was a consensual act of the prosecutrix, who came out of her home with cash and jewellery and went with the accused-applicant, however, on pressure of her family member, she lodged the FIR