RAM PIYARE Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Pravin Kumar Singh, the learned counsel for the applicants as well as Sri Anurag Verma, the learned AGA-I for the State and perused the records.

(2.) The instant application has been filed by the applicants seeking anticipatory bail in FIR bearing Case Crime No. 220 of 2023, under Ss. 328, 363, 366 and 376-D IPC, Police Station Chapiya, District Gonda.

(3.) The aforesaid case has been registered on the basis of an FIR lodged on 30/7/2023 alleging that the applicants had enticed away the informant's daughter aged about 16 years when she had gone to attend the call of nature at 10:00 a.m. on 27/7/2023.