Ajai Lamba, J. - (1.) Vimlesh Kumar, S/o Sri Bhagwan Deen Garariya has filed this application under Section 439 Cr.P.C. for bail in Case Crime No. 49 of 2011 under Sections 363/366/376 I.P.C., Police Station Pachdevra, District Hardoi.
(2.) Learned counsel appearing for the applicant contends that the prosecutrix is found to be aged 18-19 years as per radiological examination. In the statement given by the prosecutrix under Section 164 Cr.P.C., she has categorically stated that she had relation with the applicant and it is she, who took Vimlesh Kumar along with her. It has further been stated in the statement that she was going to contract court marriage with the applicant when the police apprehended her.
(3.) Facts, as stated, on behalf of the applicant have not been disputed by the learned counsel for the respondent-State.;