HARSHAD KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) 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.1805/2022 registered by R.T.Nagar Police Station in Crime No.109/2020 charge sheeted for the offences punishable under Ss. 363 and 376 of IPC and Sec. 4(2) 5(L) and Sec. 6 of Protection of children from sexual Offences (POCSO) Act 2012.

(2.) During the pendency of the petition, both the petitioner and respondent No.2 and 3 appeared before the court along with their counsels and have filed joint compromise application in I.A.No.2/2023 under sec. 482 of Cr.p.C read with 320 of Cr.P.C and submits that they have settled the dispute.

(3.) The petitioner is in judicial custody, therefore it is directed to the Jail Superintendent at Parappana Agrahara to produce petitioner/accused before the Court through video conference. Accordingly petitioner was produced by the Jail Authority through video conference by the Jailer by name Sri.Shivbasappa .