RAM PRAKASH SUNAR Vs. STATE OF U.P.

JUDGEMENT

(1.) This bail application has been filed by the applicant-Ram Prakash Sunar with the prayer to enlarge the applicant on bail in case crime No.282 of 2014, u/s 376, 511, 354 I.P.C., P.S. Bhognipur, district Kanpur Dehat.

(2.) Heard Sri Shivam Yadav, learned counsel for the applicant and A.G.A. Perused the record.

(3.) The contention of the applicant's counsel is that the allegations made against the applicant are false and frivolous and he is father of the victim-girl and had performed all his obligations towards his daughter well. The counsel has also shown the advertisement given in the news paper to find a good match for his daughter for her marriage. Further submission is that actually the first informant was having an illicit relationship with some other person which was resisted by the applicant and it was as a result of the same, that his daughter has lodged the present F.I.R. against him.