HANUMAN NATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal miscellaneous petition under Sec. 482 Cr.P.C. has been filed by the petitioner for quashing the FIR No. 558/2022 registered at Police Station Shivdaspura, Jaipur City (South) for the offence under Sec. 363 IPC and later on for the offence under Sec. 363 IPC, Sec. 16/17 of POCSO Act, 2012 and Sec. 3-2(VA) of The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Learned Counsel for the petitioner, inviting attention of this Court towards the affidavit of the respondent No. 2/complainant dtd. 4/12/2022, would submit that she has stated therein that the FIR has been filed under some misconception of facts and she does not want to prosecute the matter further. He submits that in pursuance of direction of this Court order dtd. 27/9/2023, the parties have appeared before the Investigating Officer who has recorded their statement evidencing the compromise. He, therefore, prays that this criminal miscellaneous petition be allowed and the FIR in question be quashed and set aside.

(3.) Although, learned Public Prosecutor opposed the prayer; but could not dispute that the parties have appeared before the Investigating Officer and have submitted that the matter has been compromised and the complainant does not want to prosecute the matter further.