G.P.Srivastva, J. - (1.) HEARD learned Counsel for the applicant and learned A.G.A.
(2.) IT is alleged that the applicant after taking liquor came to the resident of the informant. There was nobody present at the resident except the victim a boy aged about six years. The applicant pushed Danda in his anus and committed sodomy with him. The injuries of the victim was examined which slums that there were 4 injuries and according to the opinion of the doctor the injuries suggested that sodomy was committed with the victim. The applicant committed beastly act with a child of six years. He does not deserve bail. The bail application is rejected.;