Bhure Khan vs State of U.P.

G. P. Srivastava, J.—Heard learned Counsel for the applicant and learned A.G.A.

According to the prosecution case on 2112005 at about 8.00 p.m. the applicant and coaccused Raj Singh dragged the victim inside the vacant house of Udaiveer Singh at the point of pistol. The coaccused Raj Singh pressed her mouth and the applicant committed rape upon her. On alarm raised by the victim the family members of the victim reached there and the applicant fled away alongwith Raj Singh leaving his Motor Cycle, Chappal, Pant and shirt. In the medical examination some injury was found in the vagina of the victim. The age of the victim is 19 years. There is consistent statement of the victim alongwith the recovery of motor cycle, pant, shirt and chappal of the applicant besides injury in the private part of the victim. No ground for bail is made out. The bail application is rejected.