JUBER ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred by the petitioners for quashing the FIR No.160/2023 registered at Police Station Pratap Nagar Sadar, Distt. Jodhpur City West for the offence under Ss. 506, 376(2), 376(2)(n), 376-D of IPC and Ss. 3, 4 of POCSO Act and entire criminal proceedings pursuant thereto, on the basis of compromise arrived at between the parties.

(2.) Learned counsel for the petitioners submits that the complainant-respondent No.2 and the petitioners have already entered into compromise and on the basis of it, there is no possibility of conviction of the petitioners for the offences punishable under Ss. 506, 376(2), 376(2)(n), 376-D of IPC and Ss. 3, 4 of POCSO Act. It is also argued that no useful purpose would be served by continuing the trial against the petitioners for the aforesaid offences because the same may derail the compromise arrived at between the parties.

(3.) Learned counsel for the respondent No.2 has admitted that the parties have already entered into compromise and resolved their dispute amicably and the respondent No.2 does not want to press the charges levelled against the petitioners in relation to offences punishable under Ss. 506, 376(2), 376(2)(n), 376-D of IPC and Ss. 3, 4 of POCSO Act.