- (1.) Heard learned counsel for the petitioners and learned A.G.A. for the State.
(2.) The present habeas corpus writ petition has been filed on behalf of the corpus Nagma through her next friend/husband Farman.
(3.) We have perused the earlier order of this Court dated 10.1.2019, which clearly reflects that as per the F.I.R. itself the girl is 17 years of age. We have also perused the statement of the girl recorded under Section 164 Cr.P.C., copy whereof has been annexed on page no. 22 (Annexure-4), wherein she says that;