ABHISHEK @ SONU Vs. STATE

JUDGEMENT

(1.) The present revision petition has been filed assailing the order dated 11.07.2019 passed by the Addl. Sessions Judge in FIR No.465/2013, registered under Sections 363/376 IPC and Section 4 of POCSO Act at Police Station Dabri, Delhi. Vide impugned order, the Trial Court has directed that the petitioner's ossification test be conducted by a duly constituted medical board.

(2.) Learned Senior Counsel for the petitioner submitted that the present FIR was registered on 23.08.2013 on the basis of the statement of the complainant with respect to an incident dated 22.08.2013. It was stated by the prosecutrix that when she left her house to buy sweets for her aunt, the petitioner, who was already known to her, met her at the sweet shop. The petitioner forcibly took her to his flat and committed rape upon her.

(3.) Learned Senior Counsel for the petitioner submitted that on the date of the incident, the petitioner was a juvenile however, no investigation to this effect was carried out by the Investigating Officer.