B.A. Zaidi, J. - (1.) Heard Sri Dharmendra Singhal, Advocate for the applicant Veer Pal and Sri S.D. Tripathi, Additional Government Advocate for the State.
(2.) This is a 2nd bail application of the applicant. The earlier one having been dismissed on 5.7.2006 by the High Court.
(3.) The prosecution version is that on 19.4.2005 when prosecutrix Km. Anjali aged 15 years, daughter of complainant, resident of Gaura Gaon Mahgaura, Police Station Pisawa, District Aligarh was on way to school, applicant-accused Veer Pal accompanied b co-accused Raman and Uttam enticed her to accompany them to Delhi, and when she refused they took her forcibly on the point of knife. Applicant Veer Pal took her thereafter, by bus to Aligarh Railway Station, where, he is said to have committed rape on her person. The police recovered the prosecutrix on 22.6.2005 from the company of the applicant and his two cohorts Raman and Uttam.;