RAMKUMAR R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused under Sec. 482 of Cr.P.C. for quashing criminal proceedings in Spl.C. No.396/2019 pending on the file of Additional District and Sessions Judge, Bangalore Rural District, Bangalore (FTSC-III), arising out of Crime No.213/2019 registered by Doddaballapur Rural Police Station and charge sheeted for the offences punishable under Sec. 376 of IPC and Sec. 6 of POCSO Act.

(2.) During the pendency of the petition, both the petitioner and respondent No.2, along with victim, filed joint compromise application in I.A. No.1/2023 seeking permission of this Court to compound the offence.

(3.) Respondent No.2 is the mother of victim and she states that the victim has attained majority and she is already married to some other person and living with her husband. She further submits that the victim does not want to prosecute the matter and therefore, seeks permission of this Court to compound the offence.