(1.) By way of present application, applicant has prayed to quash and set aside the impugned complaint being I-C.R.No. 06 of 2017 registered with Mehsana Taluka Police Station, Dist: Mehsana for the offence punishable under Sections 363, 366 of the IPC and u/s. 12 of the POCSO Act as well as consequential proceedings thereof qua the present applicant.
(2.) Heard learned advocates for the respective parties and learned APP for the respondent-State.
(3.) Learned advocate for the applicant submits that after lodging impugned complaint, settlement has been arrived at between the parties and dispute has now been resolved. Hence, he has requested to quash and set aside the impugned complaint.