GANESH RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsel for the parties. The petitioner has prayed for quashing the order dated 7.8.2007 passed in Motihari P.S. Case No. 119/07 whereby the Magistrate has rejected the prayer of the petitioner for quashing the assess -merit of the age made by the Medical Board on 23.7.2007 constituted under Chairmanship of Civil Surgeon -cum -Chief Medical Officer, Muzaffarpur.

(2.) THE petitioner lodged an F.I.R. being Motipur P.S. Case No. 119/07 dated 23.5.2007 stating therein that his minor daughter aged about 14 years has been abducted by O.Ps. No. 7 to 12. The statement of the girl was taken under Section 164 Cr.P.C. in which her age was assessed as 17 years by the Magistrate whereas the girl stated her age to be 19 years. A Medical Board constituted under the Chairmanship of Civil Surgeon -cum -Chief Medical Officer, Muzaffarpur assessed the age of the girl to be 18 to 19 years of 23.7.2007.

(3.) THE case of the petitioner who is the father of the victim girl, Rinki Kumari, is that she is a minor aged about 14 years. In support of his contention certificate dated 15.2.2007 granted by the Rajkiya Sanskrit Middle School, Motipur, Muzaffarpur, has been filed which shows her date of birth as 5.5.1994. Learned counsel for the petitioner submits that the Medical Board has assessed the age of victim, Rinku Kumari, after coming in connivance with the accused persons. He further submits that the petitioner made statement before the Magistrate in respect of her age under coercion of the accused persons.