SHARAVAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The medical certificate of the girl has been placed on record wherein, an opinion has been expressed that the radiological age of the girl is between 17-20 years. However, as per the school record, the date of birth of the child is 25/4/2005. The said entry in the school record is seriously disputed by the petitioner as well as the corpus present in the Court, who insists that she was born in the year 2001 and that her father got her admitted in a school named Noble Convent School, Chennai and that if the record of the said school is summoned, the facts would become clear. The school record of the Government School at Goliya Karola, which has been collected by the I.O., indicates that the corpus was for the first time got admitted into the Second Standard of the said school. From physical appearance, the girl appears to be well built and is definitely not tender aged as claimed by her father.

(2.) Be that as it may. In order to resolve the situation by proper evidence, we hereby direct that the investigating officer shall make fervent efforts to procure the school record of the Noble Convent School, Chennai. If required, assistance shall be sought from the Commissioner of Police, Chennai who will ensure that the required record is provided to the investigating officer as soon as possible.

(3.) The corpus, who is carrying pregnancy of about three and half months and firmly refuses to go with her father and thus shall be taken back to the Balika Gruh, Jodhpur where full medical attention shall be provided to her.