PARAS NATH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Rama Kant Dixit, the learned counsel for the applicant as well as Sri Jayant Singh Tomar, the learned AGA-I for the State and perused the records.

(2.) The instant application has been filed by the applicant seeking anticipatory bail in an FIR bearing Case Crime No. 146 of 2018, under Ss. 342, 376, 511, 354(A), 506 IPC and 7/8 POCSO Act, Police Station Motipur, District Bahraich.

(3.) The aforesaid case has been registered on the basis of an FIR registered on 13/5/2018 against the applicant and his three brothers, in furtherance of an application under Sec. 156 (3) Cr.P.C. filed on 30/3/2018 alleging that a property dispute is going on between the informant and the father of the accused persons. A non cognizable report was lodged regarding the accused persons having beaten the informant's wife on 20/2/2018. On 22/2/2018, when the applicant and his wife were away, the accused persons entered the informant's house and the applicant bitten away the ear of the informant's daughter and tried to rape her. Upon hearing the hue and cry, several persons reached there and accused persons ran away.