MANOHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Petitioner is before this Court seeking for quashing the entire proceedings in Spl. Case No.9/2017 filed against the Petitioner, who is accused No.1 for the offences punishable under Sections 4 , 6 , 8 , 11 , 17 and 18 of the Protection of Children from Sexual Act, 2012 (for Short "the POCSO Act"), Sections 9 and 10 of the Prohibition of Child Marriage Act, 2006 and Section 376 of IPC.

(2.) The Petitioner is stated to have been searching for a girl to marry when he was informed about the complainant and her family. He was further informed that the complainant had studied 10th standard, and there afterwards she did not pursue studies. Believing the words of the parents of the complainant, marriage came to be performed on 11.06.2015 at Siddharooda Math, Hubballi.

(3.) On 27.07.2015, the complainant - respondent No.2 - wife is stated to have filed the complaint with the jurisdictional Police alleging that the Petitioner had tried to commit rape and that he had misbehaved, touching her inappropriately though she resisted it.