GANGA RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) COUNTER affidavit filed on behalf of State in Court is taken on record.

(2.) LEARNED Counsel for applicant submitted that accused applicant Ganga Ram is lodged in jail since 28.6.2009 in an F.I.R under Sections 363, 366 and 368 IPC, registered at the instance of father of alleged kidnapped girl and he has been involved only for the reason that he happens to be a cousin of the main accused. Learned Counsel also submitted that the arrest of main accused, husband of the girl, has since been stayed by this Court and the girl was major on the date of marriage. That apart, the girl has also lodged a complaint against her father for indulging in physical violence and coercing her to marry some elderly person.

(3.) THUS , without expressing any opinion on the merits of the case, application for grant of bail is hereby allowed and it is directed that applicant Ganga Ram, son of Sri Bhoop Ram Dhobi, shall be released on bail subject to his furnishing bail bonds to the satisfaction of learned trial court.