NARAYAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The accused (petitioner herein), after compromising the matter with complainant/respondent No.2 and prosecutrix/respondent No. 3, has come up before this Court under Sec. 482 Cr.P.C., by invoking inherent powers of this Court, seeking quashing of FIR No. 195 of 2019, dtd. 22/12/2019, under Ss. 363 and 376 of Indian Penal Code (for short 'IPC') and Sec. 6 of The Protection of Children from Sexual Offence Act (for short 'POCSO'), registered at Police Station Karsog, District, Mandi, H.P.

(2.) The present FIR was lodged by complainant/respondent No. 2, who is father of the prosecutrix (name withheld). Today, respondents No. 2 and 3 as well as the petitioner-accused are present in person before this Court and the statements of accused/petitioner and respondents No. 2 and 3 have been separately recorded and placed on the file.

(3.) In his statement, complainant/respondent No. 2 stated that on the basis of his complaint, FIR No. 195 of 2019, dtd. 22/12/2019, under Ss. 363, 376 IPC and Sec. 6 of POCSO Act, was registered at Police Station Karsog, District Mandi, H.P. He has further stated that now with the intervention of respectable persons of the society, the matter has been amicably settled between the parties, vide Compromise Deed, Annexure P-2. He has also stated that in view of the compromise, he has no objection, in case the aforesaid FIR as well as the consequent proceedings, arising out of the said FIR, pending before the learned Additional District and Sessions Judge (Fast Track Special Court POCSO) Mandi, District Mandi, H.P., are quashed and set-aside.