VEER SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This application has been filed seeking the release of the applicant on bail in Case Crime No.2006 of 2015, u/s 376 I.P.C. and Section 3 (1) (12) SC/ST Act, Police Station-Adampur, District-J.P. Nagar.

(2.) Learned A.G.A. has filed counter affidavit on behalf of State which is taken on record.

(3.) Submission of counsel for the applicant is that the complicity of the applicant surfaced after about two and half months of the incident. The applicant was not nominated in the F.I.R. and applicant was not known to the victim from before. There is no proper identification parade organized by the police. Therefore, he should be released on bail.