INDERJEET SINGH, J. - (1.) The present criminal appeal under Section 14 (A) (2) of the SC/ST (Prevention of Atrocities) Act has been filed in connection with FIR No.508/2019 registered at Police Station Chirawa, District Jhunjhunu for the offence under Sections 363, 366 of IPC and Sections 3(2)(VA) of SC/ST Act, 1989 and Sections 17/18 of POCSO Act, 2012 (In FIR) and under Sections 363, 366, 376, 323 of IPC and Sections 3(1)(W)(i), 3(1)(W)(ii), 3(2)(v) of SC/ST Act, 1989 and Sections 3/4 of POCSO Act, 2012.
(2.) Counsel for the appellant submits that the appellant has been falsely implicated in this matter. Counsel further submits that the appellant is 22 years old boy and according to FIR, victim is of 17 years. Counsel further submits that both were having love (2 of 2) [CRLAS-737/2021] affair and she went with the appellant several times. Counsel further submits that the appellant is behind the bars for last about one and half year. Counsel further submits that actual age of the victim is yet to be determined during trial.
(3.) Learned Public Prosecutor has opposed the appeal and submitted that the complainant has been duly informed about filing of the present appeal, however, none appeared on behalf of the complainant.;