SUBBAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioner on bail in the event of her arrest in respect of Crime No.95/2021 registered by Manchenalli Police Station, Chickballapura, for the offences punishable under Sec. 376(2)(n) of IPC, Ss. 9 and 11 of the Prohibition of Child Marriage Act and under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 ( "POCSO Act " for short).

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case of the prosecution is that accused No.1 married the minor girl and subjected her for sexual act. This petitioner, who is accused No.3 performed the marriage of her daughter with accused No.1 and hence invoked the offences under Ss. 9, 10 and 11 of the Prohibition of Child Marriage Act.