- (1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
(2.) Petitioner has been made accused for the offence under Sections 376(2) (g), 120B, 201 of the Indian Penal Code read with Section 3(x) of S.C. And S.T. Act, in connection with Deoghar (Town) P.S. Case no. 268 of 2009, corresponding to G.R. No. 764 of 2009.
(3.) Though the petitioner has been named in the FIR, but from the FIR it appears that at the time commission of rape upon the informant, the petitioner was not present at the place of occurrence and there is no allegation of rape against the petitioner.;