PANKAJ KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned Additional Government Advocate and perused the record.

(2.) This bail application has been preferred by the accused-applicant Pankaj Kumar, who is involved in Case Crime No.844 of 2015, under Sections 376, 504, 506 I.P.C., Police Station Walterganj, District Basti.

(3.) Learned counsel for the applicant in support of his application for bail submits that the applicant is innocent. He has been falsely implicated. Marriage of the applicant was never settled with the prosecutrix. Prosecutrix wanted to marry the applicant, when marriage could not be settled, applicant was falsely implicated.