TAKDIR Vs. STATE OF H.P.

JUDGEMENT

(1.) Heard.

(2.) By way of instant petition, a prayer has been made to quash FIR No. 43/2022, dated 19. 02.2022, registered at Police Station Paonta Sahib, District Sirmour, H.P., under Ss. 363, 366, 376, 506 and 34 of the Indian Penal Code and Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act') and also the criminal proceedings in Sessions Trial No. 19/2022, titled as State of H.P. Vs. Takdir and Anr., pending before learned Additional Sessions Judge, SFTC (POCSO and Rape) Nahan, District Sirmour, H.P.

(3.) In Parbatbhai Aahir @ Parbatbhai Bhimsinghbhai Karmur and Others Vs. State of Gujarat and Another, (2017) 9 SCC 641, Narinder Singh and Others Vs. State of Punjab and Another, (2014) 6 SCC 466, State of Madhya Pradesh Vs. Laxmi Narayan and Others, (2019) 5 SCC 688 and lastly, in Ram Gopal Vs. State of M.P., (2021) SCC Online SC 834, the Supreme Court has elaborately expounded the scope of powers of this Court under Sec. 482 of the Code of Criminal Procedure, for the purposes of quashing of criminal proceedings on the basis of compromise between the parties in cases where the offence(s) involved are non-compoundable.