NEHA BEE Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the complainant and learned Additional Government Advocate.

(2.) It is argued by the learned counsel for the petitioners that as per the voter list, which was prepared at the behest of the complainant-respondent No. 3, the father of petitioner No. 1, Neha Bee, the age of Neha Bee was 22 years and that there is contradiction from the school certificate, which gives out her date of birth to be 1.7.1996. In the circumstances, the medical examination of the girl should be done to ascertain her age.

(3.) We are not in agreement to this submission as her age as per school certificate would be below 15 years.