VELAMMAL Vs. SUB REGISTRAR O O SUB REGISTRAR

JUDGEMENT

(1.) IN this Criminal Revision Petition, the petitioner challenges the finding of the learned Judicial Magistrate, Sivagiri, passed in Cr. M.P. No. 786 of 2007, dated 25.10.2007, whereby the learned Judicial Magistrate dismissed in application filed under Section 13(3) of the Registration of Birth and Deaths Act, 1969, (hereinafter referred to as "the Act"), for registering the birth of the petitioner's daughter.

(2.) THE case of the petitioner is that the mother of Girl Selvi submitted an application before the Lower Court stating that the said Selvi was born out of the wedlock between her husband and herself of 20.12.1970, unfortunately, the birth of the petitioner's daughter was not registered under the Act, but, the School Certificate and her Service Register reflected the said date.

(3.) THE learned Additional Public Prosecutor appearing for the respondent would fairly submit that the issue involved in this Criminal Revision Petition is squarely covered by the said Order of this Court.