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Judgment
The present petition seeks quashing of FIR No.305/2022 dated 26.12.2022, registered at Police Station Hauz Qazi, for commission of offences under Sections 354A IPC, along with all consequential proceedings emanating therefrom, on the basis of compromise arrived at between the parties.
Though the FIR was registered under Section 354A IPC, as per the admitted position, the charge has been framed under Section 354 IPC simplicitor on 19.07.2024.
Learned counsel for the petitioner submits that the parties have arrived at amicable settlement and the Memorandum of Understanding (MoU) has also been placed on record. A copy of FIR has also been annexed with the present petition which indicates that the allegation is limited to the effect that the accused had touched the complainant inappropriately.
The accused has no prior bad antecedents.
Respondent No.2 is present in Court along with her counsel and has been duly identified by her counsel as well as by the Investigating Officer.
Respondent No.2 also reiterates that the matter has been amicably settled and submits that she has no objection if the present FIR is quashed. She further submits that she has been suitably compensated, and does not wish to pursue with her complaint.
In view of the settlement arrived between the parties, continuing with criminal proceedings would serve no useful purpose especially when dispute does not involve any public interest. In any case, even the complainant does not wish to press any charges against the petitioners.
Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
Consequently, FIR No.0305/2022 dated 26.12.2022, registered at Police Station Hauz Qazi, for the alleged offences under Sections 354A IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed.
The petition stands disposed of in aforesaid terms.