JUDGEMENT
MANJU RANI CHAUHAN,J. -
(1.) Heard Mr. Siya Ram Verma, learned counsel for the applicant and Mr. Amit Singh Chauhan, learned A.G.A. for the State as well as perused the material on record.
(2.) The present bail application has been filed by the applicant-C.P. @ C.P. Singh with a prayer to enlarge him on bail in Case Crime No. 0009 of 2019, under Sections 363 and 366 I.P.C., Police Station-Mangalpur, District-Kanpur Dehat, during the pendency of the trial.
(3.) The first information report has been lodged by Suresh Kumar on 10th January, 2019 against the applicant and one unknown person alleging therein that the daughter of the informant, namely, Richa was a student of Class-IX in Ram Das Inter College, Manglapur. She used to come to her house from school with Menaka Devi by her cycle. On 8th January, 2019 after classes were over, when the victim was coming to her house with Menaka on her cycle at 03:00 p.m., on the way, the applicant along with one unknown person stopped the victim and started talking with her and asked Menaka Devi to go to her house. At evening when the victim did not return to her house, the informant tried to search for her, but he did not trace her for which he has lodged the present first information report.;
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