PARVAIZ AHMAD LONE Vs. STATE

JUDGEMENT

(1.) The petitioner herein is craving for bail consequent upon his arrest on 25/4/2018 in FIR No. 02/2018 registered in Police Station Keran, Kupwara for commission of offence under Ss. 376, 506 RPC, and is facing trial at present in the court of Principal Sessions Judge, Kupwara.

(2.) An application for grant of bail moved earlier before the court of learned Principal Sessions Judge, Kupwara has been rejected by the said court vide order dtd. 31/12/2018 while making the observations that:-

(3.) On perusal of the petition and the status report filed by the respondents, it is clear that the investigating agency/prosecution has laid edifice of the case on the set of allegations as were levelled against the petitioner herein in terms of FIR No.02/2018 lodged by the first informant, father of the alleged prosecutrix, before the police station, Keran, Kupwara on 5/4/2018.