LAWS(DLH)-2009-5-290

ASHU KUMAR Vs. STATE

Decided On May 06, 2009
Ashu Kumar Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THIS is an application under Section 439 of the Cr.P.C. read with Section 482 of the Cr.P.C. for grant of bail in case FIR No. 56/08 registered under Sections 376 of the IPC at Police Station Roop Nagar.

(2.) THE petitioner is stated to be in custody since 22.03.2008.

(3.) THE prosecutrix is stated to be 25 years of age at the time of alleged incident.