AJAY MATTAPRASAD YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate for the petitioners. Rule. Rules is waived by learned advocate for the respective parties and is fixed forthwith.

(2.) THE petitioners have taken out this petition invoking provision of Section 482 of the Criminal Procedure Code for quashing the complaint being C.R. No. I-19/2012 registered with Amraiwadi Police Station along with all the proceedings arising there from.

(3.) LEARNED APP Ms. Punani inquired of the girl and the mother and also stated to the Court that what is urged on behalf of the petitioner as well as complainant by their counsels is correct and they have no objection if the complaint is quashed. Learned APP has further submitted that Court may pass appropriate order, though the fact remains to be noted that the scheme of the act does not permit either compounding of offence or countenancing the same as the age of the girl indicate that she was minor.