Rahul Chaturvedi, J. - (1.) Heard Sri Kandarp Srivastava and Kaustubh Srivastava counsel for the applicants, Shri D.K. Shukla, counsel for the opposite party no.2 and learned A.G.A. for the State and perused the records of the case.
(2.) By means of instant 482 Cr.P.C. application, the applicants Nitin Singhal and Ruchi Singhal are jointly assailing the summoning order dated 25.10.2017 and entire criminal prosecution against them U/s 384, 293, 294 I.P.C. and Section 11,12,17 and 18 of POCSO ACT 2012 pending in the court of Addl. Sessions Jude, Court No.17, Agra in Criminal Case No. 2070/2017 Inre: State Vs. Nitin Singhal and others with the prayer to quash the same in the light of the settlement agreement between the contesting parties dated 14.11.2017 annexed as Annexure No.4 to the affidavit.
(3.) The present criminal prosecution against the applicants started rolling after lodging of the F.I.R. dated 19.08.2017 for the alleged incident said to have taken place on 15.08.2017 registered as Case Crime No. 620/2017 U/s 384 I.P.C. and 7/8 POCSO ACT, 2012 by opposite party no.2 Prashant Kumar of Agra. The prosecution story as culled out from the F.I.R. are as follows:-;