AMRITPAL KAUR Vs. STATE OF PUNJAB & ANR
LAWS(P&H)-2016-3-365
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 15,2016

Amritpal Kaur Appellant
VERSUS
State Of Punjab And Anr Respondents

JUDGEMENT

- (1.) The petitioner is seeking quashing of FIR No. 236 dated 28.11.2014, under Sections 363, 366-A and 120-B IPC and under Sections 4 and 10 of Protection of Children from Sexual Offences Act, 2012 registered at Police Station Kambo, District Amritsar.
(2.) The facts relevant for adjudication of the present petition, are noticed first.
(3.) Petitioner Amritpal Kaur was a student of 10+1. Respondent No.2 Ravinder Kaur was studying in same school in 10+2 class at Amritsar. Amritpal's date of birth was stated to be 15.04.1998. In the FIR the complainant claimed her date of birth as 28.04.1998.;


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