CourtKutchehry.com
High Courts

Kariya @ Lahari Prasad vs State of U.P.

Allahabad High Court · Decided on 14 November 2002 · Citation: (2002) 11 AHC CK 0077

HON’BLE JUDGES
Y.R.Tripathi, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 439 · Penal Code, 1860 (IPC) — Section 201, 302, 376
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Case No. 3253 (B) of 2002
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 162 words

Y.R. Tripathi, J.—Heard learned Counsel for the applicant and the learned A.G.A.

2.

The applicant Kariya alias Lahari Prasad is involved in case Crime No. 119 of 2002, under Sections 376, 302, 201 IPC of P.S. Harraiya, district Balrampur.

3.

It is said that the applicant alongwith two others committed rape on Smt. Tara Devi on 1172002 and also assaulted her by means of lathi. The incident was alleged to have been seen by the witnesses Karta Ram and Battery. It has been argued that during the course of trial the witness Karta Ram has been discharged by the prosecution and the other witness Baterry when produced did not support the prosecution story. The applicant is in Jail since more than two years. Considering the facts of the case, I find it a fit case for bail.

4.

Let the applicant be released on bail subject to his executing personal bond and furnishing two reliable sureties to the satisfaction of Court concerned.