MANGALAKAR Vs. STATE BY DAVANGERE WOMEN POLICE STATION

JUDGEMENT

(1.) Heard, learned counsel appearing for the parties. Perused the records.

(2.) The marriage between respondent No.2 and petitioner No.1 is said to have been solemnized on 09.11.2014. The jurisdictional Child Development Programming Officer suo-moto taking note of the fact that it is a child marriage, initiated proceedings and lodged a complaint with Gandhinagar Police Station, Davanagere against respondent No.2 and petitioner Nos.2 and 3 amongst others. Said complaint came to be registered in Crime No.78/2015 and on completion of investigation, charge sheet came to be filed against petitioners for offences punishable under Sections 9, 10 & 11 of Child Marriage Restraint Act, 1929 and Section 6 of Prevision of Children from Sexual Offences Act, 2012 and it is now committed to II Additional District and Sessions Judge, Davanagere in SC. No.3/2017.

(3.) Respondent No.2 herein filed a private complaint on 04.01.2016 under Section 200 of Cr.P.C against the petitioners alleging that he was duped by the respondents and the marriage between himself and petitioner No.1 took place on account of petitioners having assured that petitioner No.1 had completed 18 years of age and though she stayed for few days at the matrimonial home, for reasons best known to her she went to Davangere along with her brother without informing anyone and while proceeding to her native place, she has taken gold ornaments i.e., four gold rings, one gold neck chain and Rs.1,10,000/- cash. Said complaint came to be registered in PCR No.126/2015 and on completion of investigation, charge sheet came to be filed in C.C.No.40/2016 which proceedings is pending on the file of II Additional Civil Judge and JMFC, Arasikere.