(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure (Cr.P.C. for short) for grant of regular bail in case FIR No. 228 dated 30.5.2010, under Sections 363, 366A and 376 read with Section 34 of the Indian Penal Code, registered at Police Station Sarai Khawaja District Faridabad.
(2.) The contents of the FIR, as reproduced in para 11 of the petition, read as under:
(3.) Learned Counsel for the Petitioner has submitted that the Petitioner is 18 years old and has been falsely involved in this case. In support of his arguments, learned Counsel has placed reliance on S. Varadarajan v. State of Madras, 1965 AIR(SC) 942; Narinder v. State of Haryana,2004 3 CCC 306 and Vinod v. State of Haryana,2010 3 RCR 309.