MAHANTESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Spl.C.No.170/2022 pending before the Court of Additional District and Session Judge, FTSC, Belgaum, arising out of Crime No.119/2022 registered by Sankeshwar Police Station, for the offences punishable under Ss. 363, 376(1), 376(2)(N), 368, 201, 506 of IPC and Ss. 4, 6 and 17 of the POCSO Act is before this Court under Sec. 528 (482 of Cr.P.C.) of Bharatiya Nagarik Suraksha Sanhita, 2023 with a prayer to quash the entire proceedings as against him in the aforesaid case.

(2.) Heard the learned counsel for the parties.

(3.) Learned counsel for the parties submits that dispute between the parties has been amicably settled at the intervention of the elders and relatives of the parties. Victim girl has now married the petitioner and from the wedlock, the couple have a child. The marriage of the petitioner with the victim girl is registered before the Jurisdictional Office of Registrar of Marriages.