GURDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court by way of instant petition under Sec. 482 of the Code of Criminal Procedure (for short 'Code') invoking its inherent jurisdiction for quashing of FIR No. 16, dtd. 28/1/2020, under Sec. 376 (2) (n) of the Indian Penal Code and Ss. 4 and 6 of the Protection of Children From Sexual Offences Act, 2012, registered at Police Station City-1, Sangrur, District Sangrur and all the consequential proceedings arising therefrom, on the basis of compromise entered between the parties dtd. 1/2/2020 (Annexure P-2).

(2.) Briefly, the FIR has been registered on the allegation that the petitioner and the respondent no.2 became acquainted with each other as they had been coming to Sangrur everyday. On 5/6/2019, the petitioner took the respondent no.2 to the house of the relative where no one was present and he made physical relations against her consent. The respondent no.2 became pregnant and gave birth to a male child.

(3.) In terms of order dtd. 1/3/2021, the parties were directed to appear before the learned Illaqa Magistrate for recording their respective statements with regard to the compromise.