GIDDE VINAY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In this Criminal Petition, the petitioner is seeking quash of the proceedings against him in Crime No.158 of 2023 on the file of Srikonda Police Station, Nizamabad District, registered for the alleged offences under Sec. 376(2)(n) IPC, Sec. 5 r/w 6 of POCSO Act and Sec. 9 of PCM Act.

(2.) Heard learned counsel for the petitioner and also the learned Assistant Public Prosecutor.

(3.) A complaint was given by the Additional Child Development Project Officer, Bheemgal, Nizamabad District, (for short 'ACDPO') on 17/10/2023 that she has received information that the petitioner has contracted a second marriage with a minor girl by name Bangla Sindhu and they also gave birth to twins. Therefore, a request was made to take action against the petitioner for marrying a minor girl. Basing on the said complaint, the Police have registered a case in Crime No.158 of 2023 on the file of Srikonda Police Station, Nizamabad District, for the alleged offences under Sec. 376(2)(n) IPC, Sec. 5 r/w 6 of POCSO Act and Sec. 9 of PCM Act.