KARAN ABASAHEB CHAUDHARY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) This is an application filed under Sec. 482 of Cr. P. C. for quashing of F.I.R. No. I-611 of 2022, registered with Newasa Police Station, District Ahmednagar, for the offences punishable under Ss. 9 , 10 , 11 of Prohibition of Child Marriage Act, Ss. 376(2) (I) (J) (K) (N) of I.P.C. and Ss. 3 / 4 , 7 / 8 , 5(L) , 6 , 9(L) , 10 , 11 (5) and 12 of Protection of Child from Sexual Offences Act, 2012.

(3.) It is alleged that the applicants have performed the marriage of daughter of applicant No.2 and 3 illegally, when she was below the age of 18 years at the time of performing the marriage. She was forced to perform the said marriage and therefore, F.I.R. was lodged by the informant Ashok Laxman Shinde, the Village Development Officer (Gramsevak).