RAM LADAITE @ SHAUKEEN Vs. STATE OF U. P. AND ANOTHER
LAWS(ALL)-2020-7-139
HIGH COURT OF ALLAHABAD
Decided on July 29,2020

Ram Ladaite @ Shaukeen Appellant
VERSUS
State of U. P. and another Respondents

JUDGEMENT

Samit Gopal, J. - (1.) Heard Sri R.P.S. Chauhan, learned counsel for the applicant and Sri Manu Raj Singh, learned A.G.A. for the State.
(2.) This bail application under Section 439 of Code of Criminal Procedure has been filed by the applicant, Ram Ladaite @ Shaukeen, seeking enlargement on bail in S.S.T. No. 1765 of 2019, arising out of Complaint Case No. 102 of 2019, under Section 376-D Indian Penal Code, 1860, Section 6 of The Protection of Children from Sexual Offences Act, 2012 and Section 3(2)(V) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station Ujhani, District Budaun.
(3.) Notice was issued to the opposite party no. 2 vide order dated 12.06.2020. As per office report dated 15.07.2020 placing reliance on the report of the Chief Judicial Magistrate, Budaun, dated 06.07.2020 notice has been served on the opposite party no. 2. No one appears on behalf of the opposite party no. 2 even in the revised list.;


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