NEETU KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks the following reliefs, among others:

(2.) Heard learned counsel for the petitioner, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) In a criminal case registered under Sections 363 and 366-A of IPC, respondent no. 3 himself has mentioned the age of his daughter as 17 years on 22.11.2016. According to high school mark sheet of the victim her date of birth is 06.07.1999. By that analogy she is more than 17 years as on the date of incident.