VISHAL CHAUDHARY Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The accused persons (petitioners herein), after compromising the matter with the prosecutrix/respondent No. 2 and complainant/respondent No. 3, have come up before this Court under Sec. 482 Cr.P.C., by invoking inherent powers of this Court, seeking quashing of FIR No. 113 of 2022, dtd. 19/8/2022, under Ss. 363, 366A, 376, 506, 201 and 34 of the Indian Penal Code (for short "IPC") and Sec. 6 of the Protection of Children from Sexual Offences Act (for short "POCSO") registered at Police Station Nagrota Bagwan, District Kangra, H.P.

(2.) The present FIR was lodged by the mother of the prosecutrix (complainant) and today the prosecutrix/ respondent No. 2 (name withheld), complainant/respondent No. 3 and the petitioner No. 1-accused are present in person and the statements of respondents No. 2 and 3 and petitioner No. 1 have been separately recorded and placed on the file.

(3.) In her statement, prosecutrix/respondent No. 2 stated that on the basis of the complaint of her mother, FIR No. 113 of 2022, dtd. 19/8/2022, under Ss. 363, 366A, 376, 506, 201 and 34 IPC and Sec. 6 of the POCSO Act, was registered gainst the petitioners-accused persons at Police Station Nagrota Bagwan, District Kangra, H.P. She has further stated that the aforesaid FIR was lodged due to some misunderstanding and now the parties have entered into a compromise, vide compromise deed, Annexure P-2, as she had solemnized marriage with petitioner No. 1-Vishal Chaudhary on 18/10/2023, as per her own free will/consent and without any external pressure and they are residing happily as husband and wife under the same roof. She has also stated that she has no objection in case the aforesaid FIR and the consequent proceedings, arising out of the said FIR, pending before the learned Additional Sessions Judge, Fast Track Court (Rape and POCSO), Kangra at Dharamshala, are quashed and set aside.