- (1.) Heard learned counsel for the petitioner and the learned counsel for the State.
(2.) This is an application for grant of regular bail to the petitioner in a case registered under Sections 376/511 IPC.
(3.) The allegation against the petitioner is that he caught hold of the minor girl of the informant namely, Kiran Kumari aged about 11 years and after kissing her he dragged her to commit rape on the point of dagger and when on hulla villagers came he ran away and he was arrested on 14.9.2010 and since then he is in custody. Learned counsel submitted that the petitioner has got no criminal antecedent and he is a student of B.Com Part II and he is abide by all terms and conditions, if he is granted bail.;