PRADEEP Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner herein is the sole accused in S.C.No. 310 of 2020 on the files of the Honurable Court of Sessions (Special Court under POCSO Act and Children's Act), Thodupuzha for offence punishable under Section 366A of the Indian Penal Code.

(2.) The allegation of the prosecution is that, petitoner induced the victim at the age of 16 years and took her from her house at Tamil Nadu. Father of the victim complained. Pursuant to that, crime was registered. Thereafter, they were located. It is stated that, petitioner had married the defacto complainant and they are now living together.

(3.) The only offence alleged against the petitioner is under section 366A of the IPC. Parties are living together. Learned Government Pleader, on instructions, submitted that the parties have resolved their dispute and it is informed that, they are living as husband and wife. Having considered the entire allegations, I am inclined to invoke the juridiction under Section 482 of the Cr.P.C and to quash the criminal proceedings.