SANDEEP KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Araf Khan, learned counsel for the applicant as well as Sri R.M. Yadav, learned A.G.A. for the State and also perused the record.

(2.) The present anticipatory bail application has been filed on behalf of the applicant in F.I.R./Case Crime No. 78 of 2019, under Ss. 366, 506, 376-D IPC, Police Station Rijaur, District Etah, with a prayer to enlarge him on anticipatory bail.

(3.) As per prosecution story, the applicant in collusion with the co-accused person Rohit @ Chagga are stated to have enticed away the minor daughter of the informant on 22/6/3029 at about 12.00 noon.