B.K.Rathi, J. - (1.) Heard Sri D.R Singh learned counsel for the applicant Gulab and the learned A.G.A.
(2.) Request is for bail in case crime No. 7 of 2001 under Sections 376 and 506 I.P.C., P.S. Paschhim Sharira District Kaushambi.
(3.) It is contended that victim was found to be 14 years of age. However the allegation of rape does not find corroboration from medical evidence. No sign of commission of rape was found.;