ROSHAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is maintained by the petitioner under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No.108 of 2020, dtd. 14/8/2020, under Sec. 354-A of the Indian Penal Code and Sec. 8 Protection of Children from Sexual Offences Act, 2012 (POCSO) of registered at Police Station Baijnath, District Kangra, H.P. alongwith all consequent proceedings arising out of the said F.I.R., pending before the learned trial Court.

(2.) Briefly stating the facts, giving rise to the present petition, as per the prosecution story, are that respondent No.4 made a complaint to the police alleging therein that on 14/8/2020, at place Nohra, Tehsil Baijnath, District Kangra, petitioner stopped her with intent to outrage her modesty. Pursuant thereto, statement of respondent No.4 came to the Police Station for lodging FIR against the petitioner. Now, the parties have entered into a compromise, vide Compromise Deed (Annexure P-4) dtd. 1/9/2020 stating therein that complainant/respondent No.4 herein through her father do not want to pursue the case against the petitioner. Hence, the present petition.

(3.) Learned counsel for the petitioner has argued that as the parties have compromised the matter, no purpose will be served by keeping the proceedings against the petitioners and the FIR/Challan, may be quashed and set aside.