SAYEED Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Revision Case has been filed against the order passed by the Court of District & Sessions Judge/Mahila Court, Cuddalore in Crl.M.P.No.20 of 2017 in Spl.S.C.No.12 of 2016, dated 09.06.2017.

(2.) The facts of the case in nutshell are as follows:

(3.) In the said complaint, the defacto complainant/victim had categorically stated that the petitioner/accused had made the victim to believe that, he would marry the victim and on that strength, he had private affairs with the victim and with the result, the victim gave birth to a female child on 27.01.2014. Therefore, the revision petitioner/accused and the defacto complainant/victim, had lived together and just eight months prior to the date of the complaint, the revision petitioner/accused left the victim and she came to understand that the accused married another girl and that is the reason why the victim had given the complaint as stated above, based on which, the investigation was made and the charge sheet was laid. In this regard, the prosecution had filed a case in J.C.No.24 of 2016 under Section 34 of POCSO Act.