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Judgment
2 paragraphs · 122 wordsG.P. Srivastva, J.—Heard learned Counsel for the applicants and learned A.G.A.
It is alleged that the victim is a minor girl aged about 15 years was kidnapped by co-accused Laung Singh and her two sons the applicant and Yogesh The victim was taken up at several places by a Jeep and was gang raped at several times and at several places during two days. After gang rape she was left near the Village. In medical examination several injuries were found on the body of the victim which was 10 days old as she was examined after 10 days of the occurrence. The victim has narrated the entire occurrence in her statement. There is no ground for bail. The application is rejected.