MATHIYAZHAGAN Vs. STATE AND ORS

JUDGEMENT

(1.) This petition has been filed to set aside the order dated 13.05.2015 in C.M.P.No.232 of 2015 in S.C.No.538 of 2013 on the file of the learned Sessions Jude, Magalir Neethi Mandram [Fast Track Mahila Court], Villupuram.

(2.) Heard the learned counsel for the petitioner; the learned Additional Public Prosecutor appearing for the respondent and perused the materials placed on record.

(3.) It is the case of the prosecution that the petitioner herein enticed a juvenile into having sex with him on the promise of marrying her on account of which, she conceived. It later transpired that the petitioner is already a married person with children supressing which, he has had physical relationship with the minor girl.