DINAKAR SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri. P.P. Hegde, learned counsel for the petitioners. Sri. Vijaya Kumar Majage, learned Additional SPP for respondent No.1. None appeared on behalf of respondent No.2 though served.

(2.) In this petition under Section 482 of the Code of Criminal Procedure,1973, the petitioners inter alia seek quashment of the proceedings in Special Case No.4/2018 pending before Additional District and Sessions Judge, Hassan initiated against them under Sections 366 , 420 , 465 , 468 , 472 , 376 , 120A , 114 , 120B read with Section 34 of IPC and Sections 4 , 6 , 17 and 12 of the Protection of Children from Sexual Offences Act, 2012 and Sections 9 , 10 and 11 of the Child Marriage Restraint Act, insofar as the petitioners are concerned.

(3.) When the matter was taken up today, learned counsel for the petitioners submitted that petitioner No.1 is the President of Arya Samaj. Petitioner Nos.2 and 3 are the Archaks. It is also submitted that petitioner No.4 is the Registrar of the Marriages, Mangaluru. It is further submitted that even if the allegations made against the petitioners in the complaint taken at their face value are found to be correct, no offence is made out against the petitioners. It is further submitted that petitioner No.1 relied upon the photocopy produced by CW-2, which show her Date of Birth as 25.09.1999 and treating her to be a major girl, directed petitioner Nos.2 and 3 to perform the marriage ceremony. On the basis of the certificate issued by the Arya Samaj, respondent No.4 had made an entry in the Register of Marriages with regard to the marriage between CW-2 and accused No.1.