- (1.) Y. R. Tripathi, J. Heard learned Counsel for the applicant and the learned A. G. A.
(2.) THE applicant Kariya alias Lahari Prasad is involved in case Crime No. 119 of 2002, under Sections 376, 302, 201 IPC of P. S. Harraiya, district Balrampur. It is said that the applicant alongwith two others committed rape on Smt. Tara Devi on 11-7-2002 and also assaulted her by means of lathi. The incident was alleged to have been seen by the witnesses Karta Ram and Battery. It has been argued that during the course of trial the witness Karta Ram has been discharged by the prosecution and the other witness Baterry when produced did not support the prosecution story. The applicant is in Jail since more than two years. Considering the facts of the case, I find it a fit case for bail. Let the applicant be released on bail subject to his executing personal bond and furnishing two reliable sureties to the satisfaction of Court concerned. Bail granted. .;