VINOD Vs. STATE

JUDGEMENT

(1.) The hearing has been conducted through video conferencing.

(2.) Learned Additional Public Prosecutor for State has drawn attention of this Court to the status report placed on record, wherein it is categorically stated that as per Ossification Test Report, dated 24.01.2020 obtained from Safdarjung Hospital, New Delhi, prosecutrix is more than 18 years of age but below 19 years and, resultantly, Section 6 Protection of Children from Sexual Offences Act was removed from the FIR in question.

(3.) Learned Additional Public Prosecutor for State further submits that factum of marriage of petitioner with prosecutrix/complainant in March, 2020 at Nanakram Swarg Ashram, Parmanand Chowk, GTB Nagar, Delhi stands verified.