Sandeep Mehta, J. - (1.) The instant misc. petition has been preferred by the petitioner for quashing of the FIR No.56/2014 registered at the Police Station Luni, District Jodhpur for the offences under Sections 323, 341, 354B IPC and Section 7/8 POCSO Act, on the ground of compromise.
(2.) This Court on 24.9.2014 directed the Investigating Officer to verify the factum of compromise said to have been arrived at between the parties.
(3.) Today, learned Public Prosecutor has submitted a factual report dated15.10.2014 as per which the Investigating Officer has verified the factum of compromise arrived at between the parties.;