SHERINA Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioners are the accused Nos 1 and 2 in Crime No 470 of 2021 of Kayamkulam Police Station. The offences alleged are under Sections 9 and 10 of the Prohibition of Child Marriage Act, 2006.

(3.) The prosecution case in short is that the, the 2nd petitioner/ 2nd accused, who is in living-in-relationship with one Ramla, who is the mother of the 1st petitioner/1st accused, conducted the marriage of the minor daughter of the 1st petitioner/accused, with the 3rd accused,.