ASHOK KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who is aged 25 years and arraigned as an accused for committing rape upon a minor girl aged 15 years and is now under incarceration, has come up before this Court seeking regular bail.

(2.) I have gone through the status report and heard learned counsel for the parties.

(3.) The status report reveals the age of the victim as 15 years. The investigation also reveals that seven boys on various occasions committed sexual intercourse with her. The petitioner is one of those persons. It is not a case, where the minor girl out of romantic love had consented to have coitus with her boyfriend and voluntarily slept with him.