ANOP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present misc. petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the petitioner has challenged the proceedings of case No.293/2020 pending before the Judicial Magistrate, Osian, Jodhpur (hereinafter referred to as the "trial Court") pursuant to FIR No.0116 dtd. 27/5/2020, registered at Police Station Osian, District Jodhpur(Rural).

(2.) The petitioner is being tried in furtherance of an FIR that was registered against him for the purported offence under Ss. 11 and 15 of the Prohibition of Child Marriage Act, 2006 (hereinafter referred to as "the Act of 2006").

(3.) He pointed out that there is a clear indication of serving a notice to the petitioner enjoining upon him not to contract his son's marriage.