MARATHA RAHUL RAO RAHUL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioner/accused in S.C.No.403 of 2021 on the file of XII Additional Metropolitan Sessions Judge at Hyderabad on the ground of compromise.

(2.) The case against the petitioner is that the 3rd respondent victim girl was aged around 17 years. The petitioner came into contact with her and to fulfill his sexual desire waited for an opportunity and committed sexual assault on the victim girl on the pretext of marriage. On 4/1/2020, the members of the house went to their native place leaving the 3rd respondent/victim girl alone in the house. The petitioner allegedly went to her house and had sex with her. Later, the petitioner started avoiding the victim girl, for which reason, complaint was filed.

(3.) The police, having registered the crime, investigated and filed charge sheet for the offence under Sec. 376(2)(n) of IPC and Sec. 5(I) r/w Sec. 6 of Protection of Children from Sexual Offences Act, 2012.