SANDEEP KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard 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 in case crime No.208 of 2015, under Sections 376, 504, 506, 366 IPC, Police Station Balua, District Chandauli with the prayer to enlarge him on bail.

(3.) The submission of the learned counsel for the applicant is that according to the allegation the applicant under the promise of marriage had been sexually exploiting the victim since July, 2014 and, ultimately, refused to marry the victim. It has been submitted that, admittedly, the victim is an adult and she belongs to a different community. It has been submitted that the allegation that there was a promise of marriage is nothing but false. It has been submitted that the applicant is innocent with no previous criminal history and is in jail since 15.10.2015 and, in case he is enlarged on bail, he will not misuse the liberty of bail.