Rahul Chaturvedi, J. - (1.) Heard Sri Amit Mishra, learned counsel for the applicant, learned AGA and perused the record.
(2.) By means of the instant application, the applicant, who is involved in Case Crime No. 98 of 2016, under sections 376, 366, 120-B IPC, 4/17 of the Protection of Children From Sexual Offences Act, 9, 10 and 11 of the Prohibition of Child Marriage Act, P.S. CB Ganj, District Bareilly, is seeking bail during trial.
(3.) In support of his contention learned counsel for the applicant submitted that the applicant is innocent and has been falsely implicated in the instant case. It is further submitted that the present case is reflective of the prevalent social menace amongst Muslim community than that of an offence under Indian Penal Code. This sorry state of affairs is rampant in this community basically on account of deep rooted religious dogmatism coupled with mass illiteracy, lack of scientific tamper and gender bias. All these, if conjointly taken into account, would result to factual genesis of the present case. The girls in this community are simply treated to be a biological creatures and meant for marrying a man, human machines to produce children, remain second rated citizens throughout their lives and ultimately die in a lament state.;