YASH @ TINU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

(2.) Learned counsel for the petitioner and learned counsel for the complainant have submitted that the petitioner and the complainant are living as happily married couple and have been blessed with a daughter Divyanshi on 18/11/2018 and the birth certificate of the daughter is also on record.

(3.) Learned counsel for the petitioner submits that the date of birth of the prosecutrix is 3/2/2000 and the date of birth of the accused-petitioner is 30/12/1998. Learned counsel for the petitioner further submits that the marriage of the petitioner and prosecutrix happened on 26/5/2017, when the petitioner was aged 17 years and 3 months.