BALJEET SINGH Vs. STATE

JUDGEMENT

(1.) Petitioner seeks quashing of FIR No.94/2016, initially registered under Sections 354/354D/506/509 IPC and Section 12 POCSO, Police Station Geeta Colony. Charge has been framed by order dated 25.05.2017 under Sections 363/354/354D/506/509 IPC. No charge has been framed under Section 12 POCSO.

(2.) Parties have settled their disputes.

(3.) Petitioner as well as respondent No.2 are the first cousin being children of two real brothers. The prosecutrix/victim on the day of the alleged incident was aged about 17 years and 4 months. They were also friends.