LAKSHMANAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in Spl.SC.No.133 of 2019, on the file of the Special Court for POCSO Act at Cuddalore, insofar as the petitioners are concerned.

(2.) The case of the prosecution is that on 03.10.2014, the daughter of the second respondent was alleged to have been kidnapped by Al and thereafter, Al is said to have had sexual intercourse with the minor girl resulting in she getting pregnant. An FIR came to be registered in Crime No.241 of 2014. After investigation, a final report came to be filed before the Special Court for POCSO Act at Cuddalore. The petitioners have been arrayed as A2 to A9 for alleged offences under Section 3 66A of IPC and Section 17 of the Protection of Children from Sexual Offences Act, 2012 (herein after referred to as 'POCSO Act'). The first petitioner is the father of Al and the other petitioners are the friends and neighbours of Al. A6 is said to have died during the pendency of the proceedings.

(3.) The learned counsel for the petitioners submitted that the daughter of the second respondent had voluntarily gone along with Al since both of them had a love affair and they were living independently and the petitioners had nothing to do with the alleged offences projected by the prosecution.