AKHILESH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Santosh Kumar Tiwari, learned counsel for the applicant and Sri R.K.Singh, learned A.G.A. for the State and perused the material on record.

(2.) The present bail application has been filed on behalf of applicant Akhilesh Yadav under Sec. 439 of the Code of Criminal Procedure, with a prayer to enlarge him on bail in Case Crime No. 39 of 2024 for offence punishable under Ss. 376, 506 of the Indian Penal Code, registered at Police Station- Tarkulwa, District- Deoria, during pendency of the trial, after rejecting the bail application of the applicant by Additional Sessions Judge/Fast Track Court II, Deoria vide order dtd. 24/4/2024.

(3.) Brief facts of the case are that the first information report dtd. 3/2/2024 has been lodged against the applicant by the victim alleging that the applicant was committing rape with the victim from five years prior to the lodging of the FIR on the pretext of marriage. After that he prepared some obscene videos and photographs. The victim was studying in B.A. IIIrd year at the time of lodging of the FIR.