VIJAYALAKSHMI AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) This petition has been filed seeking to quash the proceedings pending in Special S.C.No.24 of 2018 on the file of the learned Sessions Judge, Mahila Court (Fast Track Mahila Court) Erode.

(2.) This is a very peculiar petition that has been filed by the Defacto Complainant and the victim girl, jointly seeking for quashing the proceedings pending against the 2nd Respondent who is facing trial before the Court below for offences under Section 366 of the Indian Penal Code, 1806, Section 6 of the Prevention of Child from Sexual Offences, 2012 (hereinafter referred to as "POSCO Act"? or "the Act"?) and Section 9 of the Prohibition of the Child Marriage Act, 2006.

(3.) It is seen from records that the 2nd Petitioner, victim girl, is well known to the second respondent, and they were in love with each other. Ultimately, they decided to get married and went away from their respective homes and a police complaint came to be filed before the 1 st Respondent and the same has now resulted in criminal proceedings against the 2nd Respondent before the Court below.