RADHEY SHYAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner for quashing of the FIR No.120/2023 lodged at Police Station Khedapa, District Jodhpur for offence under Ss. 363 and 354 of IPC and Sec. 7/8 of POCSO Act on the basis of compromise between the parties.

(2.) Learned counsel for the petitioner and learned counsel for the respondent no.2/complainant jointly submit that the petitioner and the complainant have entered into compromise in the ongoing criminal proceedings. It is thus submitted that the parties are not inclined to proceed further in the matter.

(3.) This Court is conscious of the judgment rendered by Hon'ble Supreme Court in the matter of Prashant Bhartiya Vs. State of Delhi and Ors. in Criminal Appeal No.708 of 2021 decided on 30/7/2021, relevant portion of which reads as follows:-