G.P.Srivastva, J. - (1.) Heard learned Counsel for the applicants and learned A.G.A.
(2.) It is alleged that the applicants committed rape upon two victims who were working as labourers and living in the house of one Satvendra Mehta. The rape was committed by entering into their room at the point of pistol and knife.
(3.) It is argued by the learned Counsel for the applicants that the medical evidence does not support the theory of rape as no spermatozoa were found and there is delay in lodging the report. The victims have given entire description of the incident in their statements. It is immaterial that spermatozoa were not found. The applicants committed rape on two Dalit girls aged about 18 and 17 years. No ground for bail is made out. The bail application is rejected.;