M.N. Bhandari, J. - (1.) Heard learned counsel for the parties and perused the record of the case.
(2.) Learned counsel for the petitioner submits that not only charges have been framed against the petitioner but statement of prosecutrix has also been recorded. In her statement, she stated that she remained with the accused for nearly 28 days and during that period she used to go in 'jungle' for natural calls but did not inform complain anyone, looking to the aforesaid, petitioner may be enlarged on bail.
(3.) On the other hand, learned Public Prosecutor has opposed the bail application.;