JAI RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Karunakar Srivastava, the learned counsel for the applicant, Sri Mohd. Asif Khan, learned Additional Government Advocate-I for the State and perused the records.

(2.) This is the second application seeking release of the applicant on bail in Case Crime No. 660 of 2022, under Ss. 376 D.A. I.P.C. and Sec. 5G/6 of Protection of Children from Sexual Offences Act, 2012, registered at Police Station Mohammadi, District Lakhimpur Kheri.

(3.) The aforesaid case has been registered on the basis of an F.I.R. lodged on 11/9/2022 against five persons, including the applicant stating that while the informant's sister aged about 15 years was going to give food to her grand mother in the other house. The accused persons dragged her in a sugarcane field at about 9.30 p.m. on 10/9/2022 and they raped her. When the informant's mother and sister reached the sugarcane field looking after the victim the accused persons ran away and the victim was found lying in the field in an unconscious condition.