PRAVEEN PARMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition u/s 482 of Code Of Criminal Procedure, 1973 filed by the applicant/ accused for quashing FIR, bearing crime no.153/2023, offence u/s 376(1), 342 of IPC, 3/4 of POCSO Act, registered at P/S Nahar Darwaza, Distt. Dewas and all the subsequent proceedings of the criminal case.

(2.) As per prosecution case, the prosecutrix is minor, aged around 14 years. The prosecutrix and applicant were acquainted with each other being neighbours. On 12/5/2023 at around 03:00 AM when the prosecutrix went for nature's call, then the applicant had caught hold her and took her to his house and committed rape upon her. After the incident the prosecutrix went to her house and narrated the incident to her family members. The matter was reported on the same day. After completion of investigation, chargesheet was filed and trial is pending before the Special Judge, Dewas.

(3.) Subsequently on the basis of amicable settlement arrived between the parties a joint compromise petition u/s 320(2) of CrPC was filed before this court and the factum of compromise has been verified by the Principal Registrar of this court on 24/10/2024.