RAHUL KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present petition has been filed under Sec. 482 Cr.P.C. seeking quashing of FIR No.182/2018, registered at Police Station Chaupanki, District Alwar for offences under Sec. 363, 366-A IPC.

(2.) Today, Mr. Vikram Singh, A.S.I., Investigating Officer is present in Court. He has stated that as per record of the investigation, Sunita @ Sanna when left the house of her parents was aged 18 years and 2 months. It is not denied by the learnedPublic Prosecutor that Sunita @ Sanna being major has performed marriage with petitioner as per her own wish and accord.

(3.) Counsel for the petitioner has stated at the Bar that now Sunita @ Sanna has also delivered a child from the loins of the petitioner.