A.NAVEEN Vs. STATE BY JALAHALLI POLICE STATION

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned High Court Govt. Pleader.

(2.) Petitioner no.1 is the accused. Petitioner no.2 is the complainant and the father of the victim. Petitioner no.3 is the victim. Petitioner no.1 is accused is alleged of the offences punishable under Sections 363, 366, 342 & 376 IPC and Section 5(L) read with Section 6 of POCSO Act. The complaint was registered in Crime No.196/2013 on 05.12.2013. Subsequently thereafter, petitioner no.3-victim and petitioner no.1-accused have got married on 16.04.2017. The petitioners have produced the wedding invitation card, wedding photo, certificate of registration issued by the Registrar of Marriages. In view of the marriage, the petitioners have jointly filed this petition seeking quashing of the proceedings before the Trial Court.

(3.) Petitioner no.3-victim was present before the Court yesterday. She has delivered a baby on 17.12.2019. Petitioner no.3, on query, had submitted that the allegations are false and that petitioner no.1 has not committed any illegal act and would submit she be permitted to lead a peaceful life with her husband petitioner no.1 and the new born child. She would submit that the first petitioner is the sole bread-winner and if he is jailed she and the child would be orphaned.