SATPAL Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THIS petition is instituted for quashing of FIR No. 45/2013 dated 18.12.2013 registered at Police Station, Sadar, District Chamba for offence under sections 363 and 366 of the Indian Penal Code and 4 of the Protection of Children from Sexual Offences Act.

(2.) "Key facts" necessary for the adjudication of this petition are that petitioner and Pooja daughter of respondent No. 2 were having love affair. They intended to marry each other. They married and a female child was born on 13.6.2014. Petitioner and Pooja have attained the age of majority as per the material placed on record. In view of this, continuation of proceedings arising out of FIR No. 45/2013 for offences punishable under sections 363 and 366 IPC and 4 of the Protection of Children from Sexual Offences Act would lead to gross misuse of process of law. Continuation of proceedings would also be futile exercise.

(3.) I have heard the learned counsel for the parties.