BAUVA @ VIRENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This is an application for bail moved on behalf of the applicant Bauva alias Virendra Singh indicated in case Crime No. 115 of 2006 under Sections 376 and 506, IPC P.S. Chaubepur District Kanpur Nagar.

(2.) Heard Shri Jayant Kumar, learned counsel for the applicant, learned A.G.A. and have perused the record.

(3.) The learned counsel for the applicant submitted that an application was made by the applicant on 8.5.2006 to D.I.G., Police about commission of mischief by the cattle of the complainant. The learned counsel argued that complainant had threatened to falsely implicate the applicant in criminal case. The learned counsel pointed out that girl was medically examined the same day but no marks of injury were found on body or private part. The learned counsel contended that rape is said to have been committed on her in the field.