SULENDRA LOHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant petition has been filed for quashing the order taking cognizance dtd. 28/10/2021 under Ss. 363, 366A, 376(3) of the Indian Penal Code and Ss. 4, 6 of POCSO Act passed by Additional Judicial Commissioner-IV, Special Judge POCSO, Ranchi in connection with POCSO Case No.147 of 2021.

(2.) Instant petition is based on compromise between both sides and a compromise petition is filed before the learned Court below to that effect and compromise has been entered into by I.A. No.8205 of 2023.

(3.) It is submitted by learned counsel on behalf of petitioner that this was a case of a love affair between the petitioner and O.P. No.3 aged 21 years who eloped with the petitioner and solemnized marriage and are now happily leaving together. Married has been consummated and the girl is pregnant and their conjugal life and the future of the child will be seriously affected if the present criminal proceeding is permitted to continue.