KALERAM @ KALA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. and perused the record.

(2.) By means of this application, the applicant Kaleram @ Kala, who is involved in Case Crime No. 795 of 2018, under Sections 376-D, 354-A and 506 I.P.C., P.S. Budhana, District Muzaffar Nagar, is seeking enlargement on bail during the trial.

(3.) Learned counsel for applicant argued that applicant is innocent and he has been falsely implicated in this very case crime number. Report was instantly got lodged on 6.10.2018, in which role of catching hold was assigned to him whereas accusation of rape was assigned to Narendra, subsequently, under Section 161 Cr.P.C. too, this was the version of prosecutrix whereas under Section 164 Cr.P.C. accusation of rape by each of them were developed. Prosecutrix as per her own statement recorded under Section 161 Cr.P.c. was taken on motorcycle by Kapil and Narendra whereas Kaleram @ Kala was said to be on other motorcycle. Under above pretext bail has been prayed for.