YOGESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Pankaj Kumar Chaubey, Advocate holding brief of Sri Shafique Ahmad Khan, learned counsel for the applicant; Sri Satya Prakash Rathor, learned counsel for the informant and learned A.G.A for the State.

(2.) There are allegations against the applicant of committing an offences of abduction and rape of minor girl apart from commission of offence of penetrative sexual assault.

(3.) Counsel for the applicant submits that the age of victim as per the report of C.M.O is 17 years. Even one year ago when the incident took place she was aged about 16 years. Given margin of two years on the higher side, she can be considered to be major.