NAUMAN SULEMAN KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is accused in an offence bearing FIR No.I-240 of 2015 registered with Vashi Police Station under Sec. 376 of Indian Penal Code and under Sec. 4 of the Protection of Children from Sexual Offences Act (POSCO Act). The offence was registered on the complaint of, the father of the victim-girl. He filed complaint for sexual abuse and sexual harassment of her minor daughter by the applicant. The applicant was arrested. The police have also filed chargesheet and is pending as POSCO Special Act No. 198 of 2015 before the Special Court at Thane.

(2.) During pendency of the prosecution, through intervention and well wishers, applicant has settled the dispute with Respondent No.2. Now she has become major. Today, both the parties are present in the Court.

(3.) We have heard the learned Counsel for the applicant, learned APP and the learned Counsel for Respondent No.2.