N. CHANDRAMOHAN Vs. THE STATE AND ORS.

JUDGEMENT

(1.) This is one of those unfortunate cases where the wife has resorted to giving a complaint against her husband alleging that he has committed sexual assault against their daughter, who is aged about 11 years.

(2.) The 2nd respondent has given a complaint to the respondent police stating that she married the petitioner in the year 2003 and out of the said wedlock, two girl children were born and they are aged about 11 years and 1 1/2 years respectively. The complaint proceeds as if there is an illicit relationship between the petitioner, who is the father and the daughter, who is aged about 11 years and the 2nd respondent is said to have warned the petitioner regarding the same. The 2nd respondent proceeds to allege that she was able to see some bodily changes of her elder daughter and goes to the extent of saying that the elder daughter also became pregnant and the same was terminated by giving native medicine. Therefore, the 2nd respondent has removed both the daughters from the custody of the petitioner and handed them over to the Government Home.

(3.) When the above complaint was given by the 2 nd respondent, going by the serious allegations made in the compliant, the respondent police registered an FIR in Crime No.11 of 2018 for an offence under Section 6 of the Protection of Child from Sexual Offences Act, 2012.