ALLAMA ZAMIR NAQVI Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Prateek Tewari, the learned counsel for the applicant, Sri Jayant Singh Tomar, the learned AGA for the State and perused the records.

(2.) The instant application has been filed by the applicant seeking anticipatory bail in Case No. 193 of 2016, Crime No.511 of 2014 under Ss. 452, 354 IPC, Police Station Unchahar, District Raebareli.

(3.) The aforesaid case has been registered on the basis of an FIR lodged on 27/4/2014 at 21.30 hours against the applicant and one Hira Lal, stating that both the accused persons had gone to the informant's house on 27/4/2014 and had started molesting her but when she cried the accused persons ran away.