R.N. Ray, J. - (1.) -Heard learned counsel for the applicant, learned A.G.A. and the learned counsel for the complainant.
(2.) It has been submitted that the girl was consenting party. As per statement of the victim recorded under Section 164 Cr.P.C. she was adult. There was a marriage between the parties so there cannot by any case under Section 376 I.P.C. as alleged. Marriage Certificate has been produced and it is not annulled or shown to be erroneous on the face of it.
(3.) It has been submitted by the learned counsel for the complainant that the girl is a Post Graduate students and the applicant has not passed High School final examination and in view of the statement of the victim, the court should reject the prayer for bail.;