NITIN @ HALLA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S.S. Pandey, learned counsel for applicant, learned A.G.A. for the State and perused the record.

(2.) Applicant- Nitin @ Halla seeks bail in Case Crime No. 17 of 2015, under sections 366, 376 IPC, P.S. Khandala, District Muzaffar Nagar.

(3.) It is submitted that on medical examination, the victim is reported to be around 28 years and she is mother of a child and there are material contradictions in the statement of the victim, both under Section 161/164 Cr.P.C., as to the place from where she is alleged to have been lifted coupled with the fact that even though she is sought to be recovered after a month. There is nothing on record to indicate as to what efforts were made by her to free herself from the clutches of the applicant and co-accused person. Hence, her version appears to be under grave suspect.