SHYAM SUNDER Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned Additional Government Advocate. Gone through the contents of the FIR, the bail rejection order, statement of the prosecutrix and the medical examination report. Submission of learned counsel for the applicant is that the applicant has not been assigned the role of committing rape upon the prosecutrix. The prosecutrix has specifically stated that the applicant had actively helped one Langar in the commission of rape upon her. As per medical examination report, the age of the prosecutrix was found by the doctor to be between 16 - 17 years. Not a fit case for bail. Prayer for bail is refused.