Sudhir Agarwal, J. - (1.) Heard Sri Manish Tiwary, Advocate, assisted by Sri R.P. Pandey, Advocate, for applicant; and, Sri I.K. Chaturvedi, Advocate and Sri Mukhtar Alam, Advocate for accused-respondent-2.
(2.) This is an application whereby applicant has prayed for cancellation of bail granted to respondent-2, Yogendra Sagar, vide order dated 03.06.2014, passed by Sessions Judge, Budaun in Case No. 64 of 2011 under Sections 376(2)(g) and 506 I.P.C, Police Station Bilsi, District Badaun. Applicant is father of victim.
(3.) Facts in brief, necessary for adjudication of this application, need be summarized as under.;