GAURAV MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant, Sri Ram Chandra Verma for the informant and the learned A.G.A. for the State and perused the record.

(2.) THE present bail application has been filed by the applicant in case crime No. 164 of 2014, under Sections 376, 504, 506 IPC and Section 3/4 of D.P. Act, Police Station Gomti Nagar, District Lucknow with the prayer to enlarge him on bail.

(3.) THE submission of the learned counsel for the applicant is that, admittedly, the victim (prosecutrix) is an adult and she had been in long term relationship with the applicant. The allegation is to the effect that after several years of relationship when the prosecutrix demanded for a marriage, the applicant refused marriage and raised a demand for dowry etc. It has been alleged that the sexual relationship of the prosecutrix with the applicant had been on a false promise. It has next been submitted that the applicant is innocent and has no criminal history. It has lastly been submitted that the applicant is in jail since 07.06.2014 and in case he is enlarged on bail, he will not misuse the liberty of bail.