RAVINDRA SINGH, J. - (1.) HEARD Sri V.P. Srivastava, learned Counsel for the applicant; Sri Nasiruzzaman, learned Counsel for the complainant and the learned AGA.
(2.) THIS application is filed by the applicant Sachin Verma with the prayer that he may be released on bail in Case Crime No. 284 of 2004 under Sections 120 -B, 506, 376 IPC and Section 3 (2) (V) of ST/SC (P) Act P.S. New Agra District Agra. This is second bail application. The criminal Misc. First Bail Application No. 18150 of 2004 has been rejected in default on 10 - 12 -2004 by Hon'ble R.S. Tripathi, J. (now retired).
(3.) FROM the perusal of the record it reveals that in the present case the F.I.R. was lodged by the prosecutrix Km. Naina Singh against the applicant and three other co -accused namely Arun, Yogendra alias Banti and Sakir on 14 -8 -2004 at 5.05 p.m. P.S. New Agra in respect of the incident which had occurred on 11 -8 -2004 at about 12.30 p.m. and 12 -8 -2004 at about 5.30 p.m.;