Ashwani Kumar Singh, J. - (1.) Heard learned counsel for the applicant and learned counsel for the State. None appeared on behalf of opposite party No. 2.
(2.) Submission of the learned counsel for the accused applicant is that an F.I.R. was lodged on 28.8.1999 against applicant Mangare @ Mohd. Aqram and others as case crime No. 93 of 1999 under Sections 363,3661.P.C. and 3(I)(XI) of SC and ST Act at RS. Trilokpur, District Siddharth Nagar and the investigation was carried on. Finally, the charge-sheet was submitted against accused applicant and others.
(3.) Contention of learned counsel for the accused applicant is that the accused applicant married prosecutrix Lilawati Devi @ Hashina on 4.10.1999 as averred in para 9 and she was major at the time of marriage. It is further stated that the age certificate, annexed as Annexure 8 to this petition, was issued on 14.9.2001 wherein the radiological report of the prosecutrix Lilawati reveals her age, about 24 years. This certificate was issued by Chief Medical Officer.;