SANTU KUSHWAHA Vs. STATE OF U P

JUDGEMENT

(1.) This is an application for bail on behalf of the accused-applicant Santu Kushwaha involved in Case Crime No.108 of 2013, under Sections 452, 376, 506, I.P.C., Police Station Kabrai, District Mahoba.

(2.) Heard learned counsel for the applicant, learned Additional Government Advocate and perused the record.

(3.) Two rival defences has been argued on behalf of the applicant. Firstly, that the applicant has falsely been implicated due to village party bandi and secondly, that the victim was consenting. It has also been argued that the FIR is delayed.