Rajaram Malviya vs State Of M.P.
2021 Latest Caselaw 1614 MP

                                              1                               MCRC-2621-2021
           The High Court Of Madhya Pradesh
                     MCRC-2621-2021
                              (RAJARAM MALVIYA Vs STATE OF M.P. AND OTHERS)

2
Indore, Dated : 27-04-2021
        Heard through Video Conferencing.
        Shri Manoj Saxena, counsel for the applicant.
        Shri Sameer Verma, PL for the respondent / State.

Submissions were made on the application filed under section 439 of Cr.P.C by the applicant.

Learned counsel for the applicant submitted that although scholar register shows that date of birth of the prosecutrix is 10/06/2006, however, the prosecutrix herself has filed a copy of Adhar Card showing her date of birth as year 1999. There is also x-ray report showing that age of the prosecutrix is between 17 to 18 years. Learned counsel also submits that an affidavit has also been filed showing her age to be 22 years.

Learned counsel for the applicant has placed reliance upon the judgment of Hon'ble Supreme Court delivered in the case of Jarnail Singh.

Particulars of the aforesaid judgment needs to be submitted.

Matter be listed on 03/05/2021.

(SHAILENDRA SHUKLA) JUDGE

amol Digitally signed by AMOL N MAHANAG Date: 2021.04.28 10:39:48 +05'30'