JAI GOVIND Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Imran Ullah, learned counsel for the applicant; Sri Jai Kishan, Advocate, holding brief of Sri Vipin Kumar, learned counsel for the informant and as well as the learned AGA for the State and perused the material placed on record.

(2.) The instant bail application has been filed on behalf of the applicant, Jai Govind @ Ramji Yadav, with a prayer to release him on bail in Case Crime No. 418 of 2022, under Ss. 306, 504 and 506 IPC, Police Station- Nawabad, District- Jhansi during pendency of trial.

(3.) The implication of the applicant has been made after proceedings under Sec. 156(3) for committing the offences under Ss. 306, 504, 506 IPC. The prosecution case is that the applicant and the daughter of informant, namely, Kajal, were having love affair. The applicant and co-accused persons had threatened the informant and her husband due to which her husband went into depression and died on 21/4/2021 due to heart-attack. It is further alleged that on 27/10/2021, the applicant and co-accused persons entered into the house of the informant and threatened them and Case Crime No. 232/2021, under Sec. 504, 506 was registered against them. It was further alleged that due to threats extended by the applicant, the daughter of the informant had given Rs.1.00 lakh to him. On 8/5/2022, she was kidnapped and raped by the applicant and other co-accused persons for four days as a result of which she suffered depression. She was again abducted on 9/6/2022 and thereafter, left in the market. She met her sister, Nancy, and informed her that she has been given something intoxicating to drink and thereafter she was subjected to rape by the accused persons who made her video also. Thereafter, she became unconscious and taken to hospital where she died on 10/6/2022.