MOHAMMAD ISLAM Vs. STATE OF U P

JUDGEMENT

(1.) This bail application has been moved on behalf of the applicant Mohammad Islam who is involved in case crime No.15 of 2012 under sections 323, 376, 406, 420, 504, 506 IPC, P.S.Govind Nagar, District Mathura.

(2.) I have heard learned counsel for the parties and perused the records.

(3.) It has been submitted from the side of the applicant that he is in jail since 4.1.2013. It has further been submitted that he is innocent and has been falsely implicated in this case. It has also been submitted that he knew the complainant of the case but he never took any money from her with a promise to get her son employed as a follower in the police department. It has further been submitted that the applicant never committed rape upon the complainant nor sexually harassed her. It has also been submitted that the complainant is a woman of easy virtues and such fact is evident from the inquiry report dated 31.12.2011 conducted by Circle Officer(City), Mathura. Attention of the Court has been drawn towards this inquiry report which is annexure SA-II to the supplementary affidavit filed on behalf of the applicant..