M.NAGARAJAN Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case challenges the order dtd. 1/8/2025 passed by the learned Additional Sessions Judge, Fast Track Mahila Court, Karur, in Crl.M.P.No.313 of 2025, whereby the petitioners' request to relax the condition of daily appearance before the respondent police at 10.00 a.m. was rejected.

(2.) The case arises out of Crime No.22 of 2025, registered for offences punishable under Ss. 9 and 10 of the Prohibition of Child Marriage Act, 2006 and Ss. 5(l), 5(j)(ii) read with Ss. 6 and 17 of the Protection of Children from Sexual Offences Act, 2012 ( herein after referred as POCSO Act).

(3.) The Trial Court, considering the gravity of the offences and the involvement of the petitioners in attending the child marriage in question, refused to dilute the condition of daily appearance.