ANKUR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Santosh Kumar Shukla, learned counsel for the applicant and the learned A.G.A. for the State and perused the record.

(2.) The present bail application has been filed by the applicant-Ankur in Case Crime No.87 of 2014, under Sections 376, 506 I.P.C. and 3/4 of Protection of Children From Sexual Offences Act, Police Station Bhopa, District-Muzaffar Nagar with the prayer to enlarge him on bail.

(3.) The submission of the learned counsel for the applicant is that the applicant is wholly innocent and has been falsely nominated in the present case. The prosecution has not come up with clean hands. The version given by the prosecutrix in her statement recorded under Section 164 Cr.P.C. is not supported by medical evidence. No internal and external injury has been noted by the doctor in the medical report. There is no early prospect of conclusion of trial. So, the applicant, who is in jail since 9.2015, having no criminal history to his credit, deserves to be released on bail.