RAHUL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, who after the FIR, has married the victim with her consent and on her crossing the age of 18 years, in now apprehending arrest in the FIR captioned above, and thus, has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 16 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The petitioner allegedly took the minor girl on her asking, and as per FIR had coitus with her, although with her consent, but since the victim was a minor, as such the consent would be meaningless and it amounts to statutory rape.