Roshan Lal vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 773 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MMO No.418 of 2020 Date of Decision: February 1, 2021.

.

Roshan Lal ...Petitioner.

Versus State of Himachal Pradesh and others ...Respondents.

Coram:

The Hon'ble Mr. Justice Anoop Chitkara, Judge.

Whether approved for reporting?1 NO

For the petitioner: Mr. Jagat Pal, Advocate.

For the respondent: Mr. Rajinder Dogra, Senior Additional Advocate General, for the State.

Ms. Akanksha, Advocate, for Respondent No.4.

        FIR No. Dated           Police Station                  Sections




        108   of 14.8.2020      Baijnath, District Kangra, H.P. 354-A of the Indian
        2020                                                    Penal Code and
                                                                Section 8 of the





                                                                POCSO Act.





    Anoop Chitkara, Judge.

The present petition has been filed by the petitioner under Section 482 of

the Code of Criminal Procedure for quashing of the above mentioned FIR, on the

basis of compromise.

2. The accused (petitioner herein), is present in Court.

3. After arguing for a considerable time, being the proposition of law

involved that whether a case involving a minor girl, can be compromised or not,

Whether reporters of Local Papers may be allowed to see the judgment?

learned counsel for petitioner, seeks permission to withdraw the present petition.

Permission granted. Accordingly, petition stands disposed of as withdrawn with

.

liberty to file the same afresh under appropriate provisions of law.

Anoop Chitkara, Vacation Judge.

February 1, 2021 (ks).

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