SOHAIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner, respondent No.2 and victim are present before the Court and they are identified by their respective counsels. Learned counsels for petitioner and respondent No.2 have filed the application under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita (for short, BNSS, 2023) r/w Sec. 359 of BNSS, 2023 praying for permission to compound the proceedings in Spl.Case.No.101/2024 registered for the offences punishable under Sec. 64 of Bharatiya Nyaya Sanhita (for short, BNS, 2023) and Ss. 4, 8 and 12 of Protection of Children from Sexual Offences Act (for short, 'POCSO Act '), 2012. It is accompanied by the affidavits of the petitioner, respondent No.2 and the victim.

(2.) Heard both sides on the compromise petition and also on the main petition.

(3.) This is the petition filed under Sec. 528 of BNSS, 2023 seeking to quash the order dtd. 23/8/2025 passed in Spl.C.No.101/2024 and also praying for quashing the entire proceedings in Spl.Case.No.101/2024 on file of II Additional District and Sessions Judge, Dharwad and Special Court for Trial of the offences under POCSO Act and S.C and S.T (P.O.A) Act (In short, 'Special Court ')