- (1.) HEARD learned counsel for the petitioners.
(2.) THE petitioner no. 2 has come up for the release of the petitioner no. 1 contending that she is his married wife and who is major. Reliance has been placed on the medical examination report dated 8.11.2013 where the approximate age of the victim - petitioner no. 1 is stated to be about 17 and a half years.
(3.) ON this calculation, learned counsel for the petitioners submits that the custody of the said petitioner is unlawful and she should be released forthwith in favour of the petitioner no. 2 who is her lawfully wedded husband. Learned counsel has invited the attention of the Court to the statement made by the victim under Section 164 Cr.P.C. previously in Case Crime No. 536 of 2013 and then subsequently in Case Crime No. 57 of 2015.;