ADIL @ ADIL QUARAISHI Vs. STATE OF U.P.

JUDGEMENT

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

(2.) The present bail application has been filed by the applicant with a prayer to enlarge him on bail in Case Crime No.723 of 2018, under Sections 386D, 392 I.P.C. and Section 66 of Information Technology Act, 2008, Police Station New Agra, District Agra.

(3.) Learned counsel for the applicant submits that according to the prosecution version the applicant is in love affair with victim aged about 16 years and the said incident had taken place on 03.07.208 at 8:15 P.M. He further submits that the victim according to date of birth i.e. 15.06.2000 in her High School Certificate she was major. He next submits that the victim has written a letter to the concerned Police Station that she was having a love affair with the applicant since 2016. The applicant is falsely implicated in the present case. There is no possibility of the applicant of fleeing away from the judicial process or tampering with the witnesses and, in case, the applicant is enlarged on bail, the applicant shall not misuse the liberty of bail. It is next contended that there is no criminal history of the applicant and he is languishing in jail since 12.01.2019.