RAHUL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks quashing of FIR No. 733/2023 of PS Pandav Nagar for offences under Sec. 363/376/366 IPC and Sec. 6 of POCSO Act on the ground that the prosecutrix (respondent no. 3) and her father (respondent no. 2) have compromised the disputes with petitioner. The petitioner and respondents no. 2 and 3 are present in Court, identified by IO/SI Rekha Chauhan.

(2.) I have spoken with respondents no. 2 and 3 in Hindi.

(3.) It appears that the missing complaint qua respondent no.3 lodged by respondent no. 2 was registered as the impugned FIR and later it was found that respondent no. 3 got married with petitioner. Now, petitioner and respondent no. 3 are living together and also have a daughter aged about one year.