Ravindra Singh - (1.) -Heard Sri U. C. Misra and Sri Sanjeev Kumar Singh learned counsel for the applicant and learned A.G.A.
(2.) THIS application is filed by the applicant with a prayer that he may be released on bail in Case Crime No. 466 of 2004, under Sections 328, 366, 376, I.P.C. and Sections 3 (1) (xii) S.C./S.T. (P.A.) Act, P.S. Binawar, district, Budaun. From the perusal of the record it reveals that in the present case the F.I.R. was lodged by Smt. Manju against the applicant and the three other co-accused persons on 29.10.2004 at 6.14 p.m. in respect of the alleged incident occurred on 6.9.2004 at about 12 O'clock in the noon. The prosecution story in brief is that the prosecutrix was going to Bhamaura on 9.8.2004 to provide the medicines to her ailing son Harish. When she reached near the turning of Gautia at about 12 O'clock noon the applicant and co-accused Pappu and Nanhe met her and they inquired from the prosecutrix about her departure. She disclosed that she was going to take the medicine to Bhamaura to her son. The accused persons also joined the company of the prosecutrix and some intoxicated material was put in her mouth by them by force. Consequently, she became unconscious. Thereafter, she was taken by above mentioned accused persons to village Saidpur where she was kept in the house of one Rati Ram. When she became conscious she was raped by the applicant and co-accused Rati Ram by force. The wife of Rati Ram was keeping watch over the prosecutrix and thereafter, she was sold by the above mentioned co-accused persons in Rs. 8,000. The prosecutrix any how escaped from clutches of those persons and came to her sasural and lodged the F.I.R. The statement of the prosecutrix was recorded under Section 161, Cr. P.C. in which she disclosed the same fact, but she disclosed the name of Shyam Singh who has purchased her in Rs. 8,000 and she was also raped by him. The statement of the witness Satya Pal was also recorded in which he stated that he had stated that the prosecutrix was enticed away by the applicant and other co-accused persons from the village.
(3.) IT is contended that the prosecutrix is a married lady. No injury was seen on her person and no spermatozoa was found in vaginal smear. The present F.I.R. is false and fabricated. IT is further contended that co-accused Pappu and Nanhey were released on bail by this Court on 20.5.2005. It is opposed by the learned A.G.A. by submitting that the allegation of rape is against the applicant and co-accused Rati Ram. It was not against the Nanhey who has been released on bail by this Court and the prosecutrix was sold by the applicant and co-accused Shyam Singh. They had committed rape with the prosecutrix without her consent and after committing rape she was sold by the applicant and other co-accused to Shyam Singh.;