PRITI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner herein, aged 22 years, is the prosecutrix- victim herself. She seeks quashing of an F.I.R. lodged at her instance through her father which has been registered against her friend-live in partner/accused-Sunil Kumar.

(2.) Impugned F.I.R. No. 111/2024 dtd. 20/9/2024, has been lodged at Police Station Bhaleri, District Churu, for alleged offences under Ss. 354(a), 376D, 376(2)(n), 450, and 34 of the Indian Penal Code (I.P.C.), Ss. 5L/6 of the Protection of Children from Sexual Offences (POCSO) Act, and Ss. 3(1)(r), 3(1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, is sought herein on the basis of compromise arrived between the parties.

(3.) Brief facts of the case are that the complainant-Dharu Ram (father of the prosecutrix-Priti, who is the petitioner in SBCRLMP No. 6739/2024), submitted a complaint on 18/7/2024 at Police Station Bhaleri, Dist. Churu, inter alia alleging that his daughter was abducted and raped by one Sunil Kumar (accused). He alleged that she was a minor at the time of the incident. He also alleged that the accused used abusive language slurring their caste.