KULDEEP KUMAR @ GOLDY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition under Section 439 of the Code of Criminal Procedure, has been filed by the petitioner, for the grant of regular bail, in case FIR No. 264 dated 28.10.2007, under Sections 363, 366, 376, 494 and 120-B of the Indian Penal Code, Police Station City Rajpura District Patiala.

(2.) I have heard the Counsel for the parties and have gone through the documents, on record, carefully.

(3.) THE Counsel for the respondent-State does not dispute the factual position depicted above. He has, however, submitted that the prosecutrix was 17-1/2 years of age at the time occurrence.