RIZWAN SAIFI Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No. 15 dated 30.1.2016 for offence punishable under Sections 366-A, 376, 506 of the Indian Penal Code (in short "IPC") and Sections 3 and 4 of the Protection of Children from Sexual Offences Act, 2012 (in short "the Act") ( Section 6 of the Act added later) registered at Police Station, City-I Malerkotla, District Sangrur on the basis of compromise(Annexures P-2) and memorandum of gift deed dated 14.3.2016 (Annexure P-4).

(2.) In the instant case, the FIR was registered on the statement of respondent No. 2-complainant Shehnila wife of Rizwan Saifi. Now the matter has been amicably settled between the parties.

(3.) Reply by way of affidavit of Pritpal Singh, Deputy Superintendent of Police, Malerkotla on behalf of respondent No. 1, filed in the Court is taken on record.