RAVINDRA SINGH RATHAUR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sandeep Mishra, learned counsel for the applicant and Sri Amit Kumar, learned A.G.A. for the State and perused the material available on record.

(2.) Applicant seeks bail in Case Crime No. 63 of 2024, under Ss. 328, 376, 323, 344, 354-C, 384, 504, 506 of I.P.C., Police Station - Dadri, District - Gautam Buddha Nagar, during the pendency of trial. Prosecution Story:

(3.) The applicant is stated to have entered into corporeal relationship with the informant and had even performed fake marriage with her in the year 2022. The applicant is also stated to have concealed the fact that he already had two siblings from his first marriage.