N. C. HARISH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Respondent No. 2 was represented by counsel, but both remained absent. This petition is filed by petitioner/accused No.1 under Sec. 482 of the Cr.P.C for quashing the criminal proceedings in Spl.C.C.372/2017 arising out of crime No.132/2017 registered by the Kengeri police and charge- sheeted for the offences punishable under Ss. 366 , 366(A), 343, 354, 506 read with Sec. 34 of I.P.C and Sec. 17 of POCSO Act, 2012.

(2.) During the pendency of the petition, both petitioner and victim girl appeared through their counsel and filed a joint compromise application along with affidavits under Sec. 320 read with Sec. 482 of I.P.C for seeking permission to compound the offence.

(3.) The case of the petitioner is that the petitioner and victim girl said to have had love affairs between them, and the parents were not interested in marrying the victim to the petitioner, therefore they lodged the complaint as the petitioner said to have abducted the victim girl from the custody of respondent No.2.