LAXMAN YADAV Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Anuj Pandey, learned counsel for the applicant and Sri Rajesh Kumar Singh, learned A.G.A. appearing for the State and perused the record.

(2.) IT has been contended by the learned counsel for the applicant that as per the supplementary report of the victim, she is a major girl aged about 18 years. She was having some affair with the applicant but she was married to another person and after her marriage she kept on affair with the applicant. The incident is said to have taken place in the house of the prosecutrix in the presence of inmates of the house which shows that she is a consenting party and so far as injuries received by the prosecutrix on her neck is concerned it appears that when she was found in a compromising position with the applicant was beaten by her family members on account of which the said injuries were caused to her and in order to give serious colour to the present case co -accused Rajendra, who is known to the applicant, has also been implicated in the present case. The applicant has no criminal history. The applicant is in jail since15th July, 2013.

(3.) LEARNED A.G.A. opposed the prayer for bail but could not dispute the aforesaid facts as argued by learned counsel for the applicant.