PAWAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE prosecutrix Seema Rani has given her age during her statement before the police as 12 years as well as before the Doctor who medically examined her. Her medical examination reveals that her private parts or sex organs are well developed. Under these circumstances, her age appears to be more than 12 years, but all the same at this stage there is no reliable evidence in this regard except the school certificate. Under these circumstances, the Investigating Agency is directed to get the bone age of the prosecutrix determined by ossification test within 15 days of this order. This application is dismissed as withdrawn at this stage.

(2.) MHC Harbhajan Singh of Police Station City Abohar is present in Court and has produced case diary, He is directed to inform the Investigating Officer about this order.