RAVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned AGA for the State and perused the material on record.

(2.) The applicant seeks bail in Case Crime No. 488 of 2024, under Ss. 123, 69 of BNS, P.S. Khoda, District Ghaziabad, during pendency of trial.

(3.) As per prosecution story, victim was known to the applicant and also on talking terms with applicant for the last about 12 years and it is further alleged that applicant was emotionally blackmailing her for marriage. It is further alleged that on 12/7/2024, victim went to meet the applicant at Khera where she was given some poisonous substances in cold drink as a result of which she became unconscious and the applicant is said to have ran away leaving her at secluded place.