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Judgment
Siddharth Mridul, J
The present leave to appeal under Section 378 of the Code of the Criminal Procedure, 1973 has been instituted on behalf of the State assailing
judgment and order dated 09.12.2019 passed by the learned Trial Court acquitting the accused, namely Mr. Rahul Kumar of charges under sections
363/366/376 of the Indian Penal Code, 1860 and under Section 6 POCSO Act, arising from FIR No. 426/2013 registered at P.S.: Khyala, Delhi.
It is the admitted position that, in terms of the ossification report exhibited before the learned Trial Court, the alleged victim was an adult on the date
of commission of the offence; and was in fact already married to the accused.
We are informed at the Bar today that the alleged victim and Mr. Rahul Kumar, the accused before the learned Trial Court, are since living
together as husband and wife; and in fact they have two sons, aged about 7 years and 04 years.
The above circumstance is clearly indicative of the fact that the alleged victim and the accused, who were both adults at the time of the alleged
commission of offence, are married to each other of their own free will and volition; and have in fact started a family.
Even otherwise, a perusal of impugned judgment and order dated 9.12.2019 leaves no manner of doubt that there is no ground made-out to grant
leave to appeal therefrom to the State, in the present proceedings.
Impugned judgment and order dated 09.12.2019 is accordingly upheld; and the petition seeking leave to appeal filed on behalf of the State is hereby
dismissed, as being devoid of merit.
The criminal leave petition is disposed of accordingly.