MOHD. SAHID Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri A.D. Massey, learned counsel for the applicant and learned A.G. A. for the State.

(2.) ACCORDING to the prosecution ver­sion applicant-accused took the prosecutrix with him on the pretext of marrying her. The prosecutrix is said to have stayed with the applicant-accused in Delhi. Learned counsel for the ap­plicant-accused submitted that in any case even on the basis of the allegations of the prosecution the prosecutrix was a consenting party. Considering this aspect the bail application is allowed.