MARITHAI Vs. STATE

JUDGEMENT

(1.) This Petition is filed to quash the FIR in Crime No.128 of 2021 on the file of the First Respondent-Police.

(2.) The allegation against the Petitioner is that a 15 years old girl called the Social Welfare Officer seeking help and when the Social Welfare Officer and the De facto Complainant enquired the girl, she informed that she has completed 8th standard and awaiting admission for 9th standard. On 15/2/2021 at about 06.00 hours, the marriage has taken place between herself and a person by name Singadurai aged about 31 years. A7 blessed the girl child during the marriage. On the above information, a case in Crime No.128 of 2021 was registered against the Petitioner and others under Ss. 6, 5(1), 17 of POCSO Act and Ss. 9, 10, 11 of Prohibition of Child Marriage Act.

(3.) On the side of the Petitioner, it is stated that the Petitioner is innocent and no way connected with the offence. On 6/2/2021 itself, the Petitioner went to Chennai and the Petitioner attended the marriage of a relative. On 15/2/2021, she took treatment for fatty liver and after getting treatment, she left Chennai on 16/2/2021. She was not at all present at the date and time of occurrence. Only due to enmity in avocation, the Petitioner was roped by the De facto Complainant 's mother and prayed the case to be quashed.