DINESH KEVAT Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition has been preferred by petitioner under Sec. 482 of the Code of Criminal Procedure, 1973 for quashment of FIR bearing Crime No.454/2020 registered at Police Station Pichhore, District Shivpuri for the offence punishable under Ss. 363, 366 and 376 of IPC and Sec. 3/4 of POCSO Act as well as quashment of proceedings of Special Case No.99/2022, pending before the trial court.

(2.) It is submitted that on 22/4/2024 petitioner and respondent No.2/prosecutrix were present in person and they informed this Court that they entered into wedlock and blessed with two children. It is submitted that court statement of prosecutrix was held in which she categorically referred the fact that she left her maternal home on her own volition and petitioner and prosecutrix are living as married couple since then. Both the parties were referred to Principal Registrar of this Court to ink down their identity and intent and both have expressed their desire to settle the matter because they are married to each other.

(3.) From perusal of facts and circumstances of the case, it appears that FIR was registered on 16/9/2020 at the instance of father of prosecutrix for offence under Ss. 363, 366, 376 of IPC and Sec. 3/4 of POCSO Act and on the said complaint, case was registered regarding missing of prosecutrix and search was made for the girl. Incident was of 15/9/2020 and prosecutrix was recovered on 24/9/2022 and thereafter, her statement under Sec. 161 of Cr.P.C. was recorded. Thereafter, statement under Sec. 164 of Cr.P.C. was recorded and medical was carried out. Charge sheet was filed. Now petitioner and respondent No.2/prosecutrix married to each other and prosecutrix is living in her household peacefully.