SOOSAIMANIKAM Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed to quash the proceedings in S.C.No.175 of 2019 pending on the file of the Mahila Court, Virudhunagar for the offences punishable under Sections 366(A) and 212 IPC.

(2.) The learned counsel appearing for the petitioners would submit that it is a case of elopement and the occurrence had happened on 15.11.2015 and at that time, the victim girl/third respondent was aged 17 years and one month old, subsequently, due to intervention of the elders in their family, after the victim attained majority, the marriage was also conducted between the first petitioner and the third respondent and they are living together. Out of their wedlock, the victim delivered a male child on 02.08.2017 and both the first petitioner and third respondent are residing at 8/1161-1, Muthuramalingam Nagar, Virudhunagar Taluk, Virudhunagar District. He would further submit that the petitioners have also enclosed marriage invitation, birth certificate of the victim girl and birth certificate of the child viz., S.Nisanth and also residential certificate, which was issued by the Village Administrative Officer, Virudhunagar Village. He would further submit that the petitioner is working as mason and he has also deposited a sum of Rs.25,000/- in the name of his son before the Vijaya Bank, Virudhunagar Branch.

(3.) The defacto complainant/mother of the victim girl is also present before this Court today.