DINESH SHARMA Vs. STATE

JUDGEMENT

(1.) Crl.M.A.5088/2021(Exemption) Allowed, subject to all just exceptions. CRL.M.C.1002/2021 & Crl.M.A.5089/2021(stay) : This petition filed under Section 482 Cr.P.C. is for quashing FIR No.193/2018 dated 07.05.2018 registered in Police Station Shakarpur for offences punishable under Sections 354, 354D, 506, 509, 34 IPC and Section 10 POCSO Act on the ground that the prosecutrix and the petitioners have compromised the matter.

(2.) The facts as stated in the charge sheet are that the prosecutrix in her complaint stated that she lives with her family and study in Class X. The allegation of the complaint reads as under:

(3.) It is stated in the petition that the compromise has been entered into between the prosecutrix, who has now turned major, the mother of the prosecutrix and the petitioners. Her mother and the petitioners/accused herein have compromised the matter.