X Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant revision is preferred against the following:-

(2.) According to the FIR, the CIL enticed the victim, a young girl of 16 years of age and did galat kaam with her.

(3.) Learned counsel for the CIL would submit that the CIL and the victim, both were in relationship. In her statement given to the Investigating Officer, the victim has revealed her relationship with the CIL and has stated that they both went together and established physical relations.