NILESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside F.I.R. bearing I-C.R.No.27 of 2018 registered with Sehara Police Station, Panchmahals for the offences punishable under Ss. 363 , 366 and 376(2) of the Indian Penal Code, and Ss. 4 and 6 of the POCSO Act and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicant.

(2.) Heard learned advocate for the applicant and Ms.Viral Detroja, learned advocate for the respondent No.2 - complainant.

(3.) Both the learned advocates would submit that during the pendency of present petition, the matter is amicably settled amongst the parties and therefore, any further continuation of the proceedings pursuant to the impugned FIR would create hardship to the parties and further continuation of the proceedings would amount to abuse of process of law.