JASVEER @ YASHVEER SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. appearing for the State and perused the record.

(2.) The applicant is in jail since 3.5.2011 for an offence in Case Crime No.67 of 2011 under section 363, 366 and 376 I.P.C., Police Station Barla, District Aligarh.

(3.) It is urged that the victim was major and had gone of her own volition and the prosecution version is not supported by any evidence.