SARFARAZ KHAN Vs. STATE OF MP & ANOTHER

JUDGEMENT

(1.)

(2.) IN this petition the petitioner has challenged the FIR dated 29.1.2012. By referring to the averments of the FIR and statement of the prosecutrix, Shri Khan submits that no case is made out under section 376 IPC. Shri A.S. Rathore, learned Panel Lawyer, supported the order.

(3.) LEARNED counsel for the petitioner by placing reliance on a photograph (Annexure P -7) and PAN Card (Annexure P -5) submits that the alleged incident cannot fall and termed as "rape". He submits that Annexure P -5 shows that the prosecutrix is major.