RAJESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Santosh Kumar Pandey, learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) The present bail application has been filed by the applicant seeking bail in Case Crime No.170 of 2023, under Sec. - 363, 366 I.P.C., Police Station- Gandhi Park, District- Aligarh.

(3.) As per version of the F.I.R. lodged by father of the victim, the instant applicant kidnapped his minor daughter.