K. PALANISAMY AND ORS. Vs. THE STATE

JUDGEMENT

(1.) This petition has been filed to withdraw the case in Spl.CC.No.13 of 2014 on the file of the learned Mahila Court, Ariyalur and transfer the same to the file of the learned Mahila Court, Perambalur.

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

(3.) The victim in this case is a juvenile dalit girl. The case of the prosecution is that the accused herein had abused the victim girl to such an extent that she attempted to commit suicide on 16.10.2014 unable to withstand the taunts, but fortunately the tragedy was averted.