- (1.) The order-sheet of this case reflects that notice as directed by this Court has been served on opposite party no.2, yet no one has appeared on his behalf. Heard Shri Ashutosh Diljun, learned counsel for the appellant, learned AGA for the State and perused the record.
(2.) This appeal has been filed against the judgement and order dated 25.10.2017 passed by Additional Sessions Judge/ Special Judge, SC/ST Act, Basti, in Bail Application No.76 of 2017, arising out of Case Crime No.1182 of 2017, under Section 306 I.P.C. read with section 3(2)(v) of SC/ST Act, P.S. Walterganj District Basti, by which bail plea of appellant has been rejected.
(3.) Learned counsel for the appellant has contended that the allegation of eve teasing by the applicant is totally false and fabricated. He has argued that on 21.8.2017 an information was given by the first informant at the Police Station concerned that his daughter Km. Nisha has committed suicide by hanging. In the said information, there was no such allegation of eve teasing against the applicant. However, on the same day first information report was lodged at 1.30 P.M. It is further submitted that the first informant changed the version for extraneous consideration. It is submitted that the appellant is languishing in jail since 24.8.2017 having no criminal antecedent.;