YASMIN Vs. STATE OF H.P.

JUDGEMENT

(1.) The accused (petitioner herein), after compromising the matter with complainant/ respondent No. 2, has come up before this Court under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code'), by invoking inherent powers of this Court, seeking quashing of F.I.R. No. 45/2023, dtd. 13/5/2023, under Ss. 363 and 376 of the Indian Penal Code (hereinafter referred to as 'IPC') and Sec. 6 of the Protection of Children from Sexual Offences Act (hereinafter referred to as 'POCSO Act'), registered at Police Station Kot-Kehloor, District Bilaspur, H.P.

(2.) The present F.I.R. was lodged by complainant-respondent No. 2, who is duly represented and identified by Mr. Kamaljeet Sharma, Advocate.

(3.) Today, the parties are present in person and statements of complainant/respondent No. 2 as well as the accused/petitioner, have been separately recorded and placed on the file.