SHIVAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This present petition under Sec. 482 of the Cr.P.C has been preferred by the petitioner / accused for quashment of the FIR registered at Crime No.452/2020 at police station Vijay Nagar, Indore for commission of offence under Ss. 363, 376(2)(N), 376(3) of the IPC, Sec. 5(I), 6, 5, (J)(ii) of POCSO Act and under Sec. 3(2)(V) of SC/ST (Prevention of Atrocities) Act as well as the consequential proceedings in S.T.No.46/2020, pending before the Court of Special Judge SC/ST (Prevention of Atrocities) Act, Indore

(2.) Parties submitted that after filing the petition, an application for compromise I.A No.1518/2024 has been filed. The said application was sent for verification before the Principal Registrar/OSD. A verification report has been received where the matter has been amicably settled between the petitioner and complainant without any threat, fear or coercion.

(3.) Counsel for the State submits that offences under Ss. 363, 376(2) (N), 376(3) of the IPC, Ss. 5(I),6,5, (J)(ii) of POCSO Act and under Sec. 3(2)(V) of SC/ST (Prevention of Atrocities) Act are non-compoundable offence under Sec. 320 of the Cr.P.C.