SANTOSH Vs. STATE

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. is filed by the petitioner - accused herein praying to quash the FIR in Crime No.82/2023 of Yadrami Police Station Kalaburagi, for the offences punishable under Ss. 448, 376 (2) (n), 354 (D) and 506 of IPC and Sec. 4 and 6 of POCSO Act, pending on the file of Addl. District and Sessions Judge and FTSC-I, at Gulbarga.

(2.) The case of the prosecution is that, the petitioner - accused by promising to marry the victim had forcible sexual intercourse. The victim was aged 17 years 11 months as on the date of the incident. The petitioner and the respondent No.2 - victim is major as on today, are present before this Court and have filed a Joint Memo stating that, their marriage has been solemnized on 23/6/2023 and registered in the office of the Sub- Registrar Officer, at Jewargi.

(3.) The Joint Memo and the memo enclosing the copy of the marriage certificate are placed on record.