TIDAKE JANAKABAI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 is filed by the petitioners, who are A.2 and A.3, for grant of anticipatory bail in the event of their arrest in Crime No.54 of 2019 of Gudihathnoor Police Station, Adilabad District, registered for the offences punishable under Section 417, 420 and 376 of IPC and Section 6 of POCSO Act, 2012.

(2.) The case of the prosecution is that the petitioners, who are parents of A.1, though initially accepted to perform the marriage of the complainant with their son/A.1, who had sexual intercourse with the complainant even before the marriage, while she was minor, after attaining majority, they refused to perform the marriage.

(3.) Heard learned counsel for the petitioners/A.2 and A.3 and the learned Additional Public Prosecutor appearing for the respondent State. Perused the material on record.