AJAY BAIRWA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition has been filed by the petitioner for quashing FIR No.281/2021 dtd. 3/5/2021 registered at Police Station Bandikui, District Dausa for offences under Ss. 354(D) and 506 of IPC and Sec. 11/12 of the Protection of Children from Sexual Offences Act, 2012 (hereafter 'the Act of 2012') as parties have entered into compromise and they do want to continue the criminal proceedings.

(2.) Learned counsel for the petitioner Mr. Arvind Sharma submitted that initially the complainant had lodged an FIR against the petitioner and allegations were levelled that the petitioner had committed offence under Sec. 354(D) and 506 of IPC and Sec. 11/12 of the Act of 2012.

(3.) Learned counsel submitted that prosecutrix is a student and she had very cordial relation with the accused-petitioner but due to some minor issue between them, there was some misunderstanding and as such, FIR was lodged.