USMAN Vs. STATE OF UP

JUDGEMENT

(1.) THE two bail applications are being disposed of by a common order because they relate to the same occurrence. The charge against the accused is under sections 363, 366 and 376, Indian Penal code.

(2.) HEARD Sri Mohit Singh and Sri N. I. Jafri, Advocates for the applicants Tahir and usman and Sri Mohammad Israil Siddiqui, additional Government Advocate for the state.

(3.) ACCORDING to the prosecution version, the prosecutrix had gone to ease herself while she was called by the two wives of tahir and was taken away by both the accused, who are maternal uncle and nephew.