VIVEK PRAJAPATI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant,Sri Aswani Kumar Pathak, learned counsel for the informant and learned A.G.A. for the State.

(2.) There are allegations against the applicant of abetment to suicide of minor girl.

(3.) Learned counsel for the applicant submits from her statement she appears to be consenting party. She remained with applicant without raising any alarm. She travelled by different modes from one place to another but at no point of time she cried for help from the allegedly forced company of the applicant. Applicant is in jail since 16/4/2025 and has no criminal history.