Jaya Roy, J. - (1.) Heard learned Counsel for the Petitioner and learned Counsel for the State.
(2.) The Petitioner is apprehending his arrest in connection with the case registered under Ss. 363, 366A of the Indian Penal Code.
(3.) Learned Counsel for the Petitioner submits that the victim girl has given her statement recorded under Sec. 164 of the Code of Criminal Procedure that she had gone with one Ehsas and she has already married the said person and lived with him for few days. It is also submitted that the Petitioner is neighbour of the victim girl.;