FAKRE ALAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri S.K. Tiwari, learned counsel for the applicant, Sri Jitendra Singh, learned counsel for O.P. No.2 as well as learned A.G.A. for the State.

(2.) The present 482 Cr.P.C. application has been filed to quash charge sheet dtd. 25/9/2016, cognizance order dtd. 10/2/2017, non-bailable warrant dtd. 10/5/2022 and entire proceeding of Case No. 294 of 2021 (State vs. Fakre Alam) arising out of Case Crime No. 330 of 2015, u/s 363, 366, 376(2N), 506 I.P.C. and 6 POCSO Act, P.S. Baradari, District Bareilly.

(3.) Contention of learned counsel for the applicant is that in her statement u/s 164 Cr.P.C., the victim has stated that she had willingly married to the applicant and she has been residing with him as his wife. Thereafter, compromise was also entered between the parties regarding this case because victim as well as applicant have been residing as husband and wife and age of the victim is also above 18 years as per the medical examination.