MANJUNATHA N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners/accused Nos. 1 to 5 are before the Court calling in question the proceedings in C.C.No.4782 of 2022 pending before the Additional Civil Judge and JMFC, Devanahalli arising out of crime in Crime No.61 of 2021 registered for offences punishable under Ss. 9, 10 and 11 of the Prohibition of Child Marriage Act, 2006 ('the Act' for short).

(2.) Heard Sri U. Sadakath, learned counsel appearing for the petitioners and Sri B. N. Jagadeesha, learned Additional State Public Prosecutor appearing for the respondent.

(3.) Facts in brief, germane, are as follows: -