ESABAI @ VIJYALAKSHMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned High Court Government Pleader (HCGP) accepts notice on behalf of respondent No.1 in both these petitions.

(2.) The petitioners in these petitions, who are facing trial for offences punishable under Ss. 108, 65, 352, and 3(5) of the Bharatiya Nyaya Sanhita (BNS), 2023; Ss. 5(L) and 6 of the Protection of Children from Sexual Offences Act, 2012; and Ss. 9 and 11 of the Child Marriage Restraint Act, are before this Court seeking reliefs.

(3.) The mother of the victim, i.e., respondent No.2 in these petitions, filed a complaint stating that the victim is her daughter, a minor, who came into contact with accused No.1 and was in a romantic relationship with him. Fully aware that the victim was a minor, accused Nos.2 to 4 who are the father, brother, mother, and sister of accused No.1 " "facilitated and solemnized the marriage between accused No.1 and the victim. It is further alleged that after the marriage, accused No.1 committed forcible sexual intercourse with the victim.