AMIT Vs. STATE OF HARYANA

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. 56, dtd. 12/6/2018, under Ss. 354-A, 506 of the Indian Penal Code and Sec. 8 of the Protection of Children From Sexual Offence Act, 2012, registered at Police Station Women Karnal and all the consequential proceedings arising therefrom, on the basis of compromise dtd. 23/1/2020 (Annexure P/4).

(2.) In terms of order dtd. 10/2/2020, the parties were directed to appear before the learned Illaqa Magistrate/trial Court for recording their respective statements with regard to the compromise/settlement.

(3.) Learned Additional Sessions Judge, Fast Track Special Court (POCSO), Karnal has sent the report and the relevant portion thereof is reproduced herein below:-