MAZID ALI Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for respondent No.1-State.

(2.) Respondent No.2-the victim girl appeared before the Court voluntarily.

(3.) This petition is filed by the petitioner-accused under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in Spl.C.C.No.991/2022 and the same was registered by the Sanjay Nagar Police Station in Crime No.10/2022 and charge- sheeted for the offence punishable under Sec. 376 of Indian Penal Code, 1860, Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 and Sec. 9 of the Prohibition of Child Marriage Act , 2006, pending on the file of FTC-II, Bengaluru.