(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside F.I.R. bearing C.R. No.I-11821005200104 of 2020 registered with Devgadh Baria Police Station, Dahod for the offences punishable under Sec. 363 , 366 , 376(N) and 114 of the Indian Penal Code read with Ss. 4, 6, 8 and 17 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 learned advocate Mr.Kushal Desai appears for the respondent Nos.2 and
(3.) - complainant and victim, who is permitted to file his Vakilatnama. 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.