RAJA Vs. STATE

JUDGEMENT

(1.) The appellant, who is sole accused in Crime No.8 of 2020, for offence under Sections 366(A) IPC, Section 5(1) r/w 6 of the Protection of Children from Sexual Offences Act, 2012 and Section 9 of the Prohibition of Child Marriage Act and Section 3(1)(w)(i) r/w 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015, has filed the appeal to set-aside the order dated 09.09.2020, made in E.C.M.P.No.22 of 2020, passed by the learned Judge, Family Court, Tiruppur, Full Additional Charge of Sessions Judge Magalir Neethimandram (Fast Track Mahila Court), Tiruppur.

(2.) The 3rd respondent was served notice on 05.11.2020. The copy of the served notice was produced and his name also printed in the cause list.

(3.) The gist of the case is that the 3 rd respondent/defacto complainant on 05.07.2020 has lodged a complaint to the 2 nd respondent that he was working in EMS Coconut Plantation, Kangeyam and he has minor daughter. On 01.07.2020, the 3 rd respondent woke up for the nature call at about 01.00 a.m. At that time, he found that his minor daughter were not available and he and his wife made search in and around the place. The appellant Raja, who was working as as Loadman in lorry, used to come and collect coconut from the EMS Coconut grove. During that time, he developed some relationship with minor daughter, the 3 rd respondent objected. When the 3 rd respondent went in search of the appellant, he was not available and his mobile phone also switched off. Hence, he lodged a complaint to the 2 nd respondent. During investigation, it came to know that the victim minor girl had eloped with the appellant, got married in local temple and lived as husband and wife. The appellant was arrested on 11.07.2020.