Vinod Prasad, J. - (1.)Heard learned Counsel for the applicant and the learned A.G.A. The applicant seeks bail in Case Crime No. 120 of 2006, under sections 363, 366, I.P.C. and 3 (1) (x) SC/ST Act, P.S. Khakhreru, District Fatehpur.
(2.)Learned Counsel for the applicant contended that according to 164 Cr. P.C. statement no rape was committed on the victim and she left the company along with the applicant on her own accord.
(3.)Learned A.G.A. could not dispute the aforesaid fact.