N BALAJI Vs. SAVITHIRI

JUDGEMENT

(1.) The above Criminal Revision Case has been filed praying to call for records relating to the order dated 13-12-2002 made in Crl. M. P. No. 4095 of 2002 passed by the Judicial Magistrate No. III, Dindigul and to quash the same as void and without jurisdiction.

(2.) Heard the learned senior counsel appearing for the revision petitioner, the first respondent as well and the learned Government Advocate on the Criminal Side appearing for the second respondent.

(3.) On a perusal of the materials placed on record and upon hearing the learned counsel for both, what comes to be known is that the revision petitioner had married one P. K. Priya, the daughter of the first respondent herein on 21-11-2002 by registering their marriage before the competent authority. Transfer certificate of the said P. K. Priya, has been produced before the registering authority to satisfy that P. K. Priya has become a major. The revision petitioner and P. K. Priya, had also admittedly lived as husband and wife for about 15 days. It seems that the matter has been taken up before the Dindugul North Police Station, the second respondent herein and an agreement in writing giving up all the rights of P. K. Priya in the property of her parents' family and also relationship, has been executed and handed over to her parents.