MANJIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C., has been filed for quashing of FIR No.49 dated 19.02.2019 under Section 6 of the POCSO Act, 2012 and Sections 363, 366-A, IPC registered at Police Station Sadar Jind, District Jind (Annexure P-1) and all other subsequent proceedings and orders arising therefrom, on the basis of compromise arrived at between the parties.

(2.) The FIR was lodged by respondent No.3 Rajesh, father of the girl/victim, in which it was alleged that his daughter who was around 16 years old and born on 07.07.2002 had been abducted by some unknown person and she be recovered.

(3.) The case of the petitioner, who is in custody, is that it was a love affair and they had run away from their houses on 28.01.2019 and reached at Amritsar and had solemnized marriage. They had come back to their house on 02.03.2019 and the police had produced the girl before the Chief Judicial Magistrate, Jind for recording her statement under Section 164 Cr.P.C. The statement dated 03.03.2019 (Annexure P-2) also does not show that there was anything wrong that had happened and they had stayed in the Gurudwara and she had come back with the petitioner and wanted to go to her house of her parents.