RAHUL KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Dhirendra Kumar Pal, learned counsel for the applicant, Ms. Prachi Shukla, Advocate, holding brief of Sri Anurag Dubey, learned counsel for opposite party no. 2, learned A.G.A. and perused the record.

(2.) The present application for bail has been filed seeking bail in Case Crime No. 265 of 2022, under Sec. 366-A IPC, and 16/17 POCSO Act, Police Station Kurra, District Mainpuri.

(3.) Learned counsel for the accused-applicant submitted that the applicant has been falsely implicated in the instant case due to ulterior motive. It is further submitted that no specific role has been assigned to him except that he has lifted the victim from railway station alongwith co-accused Nisha Bano who has already been granted bail by the coordinate Bench of this Court vide order dtd. 12/7/2023 passed in Criminal Misc. Bail Application No. 27181 of 2023. The applicant has explained his criminal history of one case in paragraph no.3 of the supplementary affidavit. Copy of bail order is annexed as annexure no.SA-1 to the supplementary affidavit. The applicant is languishing in jail since 19/2/2023 and in case he is granted bail, he will not misuse the liberty and would cooperate in the trial proceedings. Notice has been served upon the informant personally.