R.R. Yadav, J. - (1.) Heard the learned counsel for the applicant, Shri S.K. Gupta, as well as the learned Public Prosecutor, Shri S.S. Rathore.
(2.) Perused the material available on record.
(3.) It is borne out from the perusal of the FIR as well as from the statement of the prosecutrix recorded by Magistrate under Section 164 Cr.P.C., that the accused applicant is neither named in the FIR nor in the statement recorded under Section 164 Cr.P.C.;