MARISAMY Vs. STATE BY SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) HEARD the learned Counsel appearing for the petitioner as well as the learned Government Advocate appearing for the respondent.

(2.) CHALLENGING the order, dated 02.11.2010, made in Crl.M.P.No.20957 of 2010, on the file of the Learned Judicial Magistrate, Uthamapalayam, this criminal revision has been preferred by the petitioner, under Section 397 r/w 401 of Cr.P.C., seeking custody of the alleged victim girl Eswari, stating that the petitioner had married the victim girl.

(3.) IT is brought to the notice of this Court that the alleged victim girl had refused to go along with her parents and she being a minor girl was sent to home pursuant to the order of this Court. IT is brought to the notice of this Court that she is in the family way and she needs proper care and protection.