MATHU Vs. STATE

JUDGEMENT

(1.) The petitioners/A2 and A3, who were arrested and remanded to judicial custody on 15/7/2022 for the offences punishable under Sec. 9, 10 of Prohibition of Child Marriage Act, 2006 and Sec. 5(1) and 6(6) of Protection of Child from Sexual Offences Act, 2012 in crime No.08 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the 1st accused got married to the minor victim girl, aged about 16 years in the presence of their parents. Hence, the complaint.

(3.) Even according to the case of the prosecution, the victim girl had taken poison herself, immediately, she consumed soap water and vomited all the poisonous substances. Later she informed to the 1st accused, immediately he taken the victim girl to hospital for treatment.