JANAK Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri P. K. Singh, 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-Janak in Case Crime No.1104 of 2016, under Sections 376 and 506 I.P.C., Police Station Karwi, District-Chitrakoot with the prayer to enlarge him on bail.

(3.) The submission of the learned counsel for the applicant is that the prosecutrix is a major lady. The version set up in the F.I.R. and the statement recorded under Section 164 Cr.P.C. is not worthy of credence. The reality seems otherwise. The commission of alleged rape by unarmed applicant apparently seems to be improbable. There is no prospect of early conclusion of trial. So, the applicant who is in jail since 21.12.2016, deserves to be released on bail.