J MAHESH GOWDA Vs. STATE OF KARNATAKA
LAWS(SC)-2019-2-259
SUPREME COURT OF INDIA
Decided on February 22,2019

J Mahesh Gowda Appellant
VERSUS
STATE OF KARNATAKA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) The case of the appellant is that on account of the family members opposing the intercaste marriage, the case was lodged against the appellant, though it is not disputed that the girl was a minor child of 14 years of age. Parties are stated to have subsequently got married and a child was born after the marriage.;


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