ANKUSH KUMAR Vs. STATE & ANR

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Sections 482, 483 Cr.P.C. read with Article 226/227 of the Constitution of India for quashing of FIR No.300/2012, under Section 377 IPC, Police Station Rajouri Garden, Delhi and the proceedings relating thereto.

(2.) As per the FIR, the allegations levelled against the petitioner are that he lured the complainant/victim Parful Kumar, aged about 12 years when he was wandering in a park saying that he would give him a job of cleaning vehicles for which he would be paid Rs.4,000/- per month.

(3.) The present petition has been filed for quashing of the FIR in question on the basis of compromise dated 28.09.2015 arrived at between the petitioner and the father of the victim, namely, Swami Nath.