ADNAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri N.I. Jafri, learned Senior Counsel assisted by Shri S.I. Jafri, learned counsel for the applicant; Shri Sushil Kumar Pandey, learned counsel for the informant and learned A.G.A.

(2.) The instant bail application has been filed on behalf of the applicant, Adnan, with a prayer to release him on bail in Case Crime No. 156 of 2023, under Ss. 376, 316, 506 IPC and Sec. 3/4 POCSO Act Police Station Deoband, District-Saharanpur, during pendency of trial.

(3.) There is allegation against the applicant that he befriended the victim for the last one year and committed the offence of rape on false promise of marriage for one year of her live-in relationship with him. When victim became pregnant he gave medicine for abortion of foetus. She requested the applicant to marry her then, but he refused to marry her. The applicant made incriminating video of the victim and on the basis of the same he threatened her and committed offence of rape all through against her.