BHOLU KHAN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Mr. Rajeev Mehra, Additional Solicitor General has entered appearance and has drawn our attention to 2(2) of the Protection of Children from Sexual Offences Act, 2012. He has further relied on the Full Bench decision of this Court in Court on its own motion (Lajja Devi) vs. State, 2012 193 DLT 619.

(2.) Mr. Pawan Sharma, learned standing counsel has drawn our attention to the order dated 22nd January, 2013 passed in W.P. (Crl.) 1025/2012 titled Furqan v. State.

(3.) Bholu Khan and Shama Parveen admit that they got married as per the Muslim rites on 16th July, 2012. Shama Parveen states that the said marriage was solemnized without any force or coercion as per her wishes and desire and accepts Bholu Khan, the petitioner herein, as her husband. She has made similar statement under Section 164 Code of Criminal Procedure, 1973 before the Metropolitan Magistrate.