SUNIL KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioners- accused Nos.1 to 3 under Sec. 438 of Cr.P.C. to release them on anticipatory bail in Crime No.66/2020 of Bethamangala Police Station (pending on the file of Additional Senior Civil Judge and J.M.F.C., KGF), for the offences punishable under Ss. 9, 10 and 11 of Child Marriage Restraint Act.

(2.) I have heard the learned counsel Sri.S.Jagan Babu for the petitioners-accused virtually and the learned High Court Government Pleader Sri.Mahesh Shetty for the respondent-State.

(3.) The gist of the complaint is that the child development project officer lodged a report alleging that on 5/6/2020 at about 4.30 a.m. to 5.30 a.m., accused Nos.2 to 11 have performed the marriage of a child aged about 16 years with petitioner-accused No.1 knowing fully fell that the said child is a minor. On the basis of the complaint a case has been registered.