VIMAL ALIAS NANHKOO Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri G.C. Saxena and Sri N.K. Singh, learned Counsel for the applicant and the learned AGA.

(2.) THE applicant has applied for bail in Case Crime No. 78 of 2005 under Sections 363 and 366 IPC, P.S. Kotwali Fatehgarh District Farrukhabad.

(3.) THE prosecution story in brief is that one Km. Kiran aged about 15 years, daughter of the First Informant had gone to Fatehgarh to take medicine from Dr. Balgovind. After taking the medicines, she did not came back to her house. Thereafter, her search was done, then the first informant came to know that about 1.00 p.m. she had come out from the clinic, then, the applicant and co -accused Anil had taken away to her by Taxi. She was seen in the company of the applicant and to other co -accused persons by one Subedar Singh on the same day, at about 3.00 p.m. when, they were having the conversation with one Ajai. It is alleged that the prosecutrix had been enticed away by the applicant and co -accused but she could not be traced out till now and the accused persons were also absconding, then the FIR was lodged by complainant on 1 -2 -2005.