SHYAM K.K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard on the bail application.

(2.) On the basis of the complaint filed by one Smt.Mamatha T.B., Assistant Child Protection Officer, Dandina Shivara Police Station have registered a case in Crime No.26/2023 against petitioner for the commission of the offences punishable under Ss. 9 and 10 of Prohibition of Child Marriage Act.

(3.) The facts of the case is that on 24/3/2023 at about 05.45 p.m., the Taluk Assistant Child Protection Officer, Department of Women and Child Development and Child Development Scheme, Turuvekere, Smt.Mamatha.T.B. came to the police station and lodged the complaint along with the marriage photos and the consultation report of the girl alleging that the age of the girl named Ramya K., is 17 years 3 months 25 days based on the SSLC marks card. The girl had a child marriage on Monday 20/3/2023 with a boy named Shyama K.K. S/o Kanchiraya in Karaghatta Village. On 21/3/2023 the girl was rescued and admitted to the Government Girls Kindergarden. On 23/3/2023 while consultation by the organization and the District Child Protection Unit by the counselor, the girl had said that she is married. Thus, FIR was registered in Crime No.26/2023 for the offence punishable under Sec. 9 and 10 of Prohibitions of Child Marriage Act, 2006.