D (VICTIM) Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioners have filed the present petition, under Sec. 482 of Code of Criminal Procedure (hereinafter referred to as 'CrPC'), for quashing of FIR No.60/2023, dtd. 12/6/2023 (hereinafter referred to as the FIR, in question), registered with Police Station Dharampur, District Solan, under Ss. 376 of the Indian Penal Code, (hereinafter referred to as the 'IPC') and Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as the 'POCSO Act').

(2.) The petitioners, in the present case, are child victim, as well as, her parents. The quashing of FIR in question has mainly been sought on the ground that the FIR has brought disgrace and dishonour to the family including the child victim.

(3.) According to the petitioners, on the statement of petitioner No.2, who is father of accused/respondent No.3, as well as, the child victim, made, under Sec. 154 of CrPC, before the police, the FIR in question was registered. Subsequently, the police machinery swung into motion. After completion of the investigation, police has submitted the challan (final report), which is stated to be pending before the competent Court at Solan i.e. learned Special Judge (POCSO), Fast Track Court, Solan.