MOHAN Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed seeking to quash the proceedings in Spl SC No.30 of 2023 on the file of the Special Court under POCSO Act, Allikulam.

(2.) The case is still in the stage of trial. By passage of time, the parties have decided to bury their hatchet and compromise the dispute amicably among themselves.

(3.) The victim girl along with his father, who is the defacto complainant in this case was present before this Court. She stated that she married the petitioner and out of the said wedlock, there is a child viz., Prince aged about six months The victim girl and her father stated that they are no longer willing to continue with this criminal case and requested this Court to close the case.