CRM-M-2921-2025 (O&M)     -1-       

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

            CRM-M-2921-2025 (O&M)

    Date of Decision:29.07.2025

Raj Mangal Mehto

            ....Petitioner(s)

Versus

State of Haryana and others

      .....Respondent(s)

CORAM: HON’BLE MR. JUSTICE JASGURPREET SINGH PURI

Present: Mr. Akshit, Advocate, for the petitioner.

Mr. Surinder Kumar Dagar, DAG, Haryana.

Mr. Ashish Bansal, Advocate as Amicus Curiae.

Mr. Shivam Sharma, Advocate, for respondents No.2 and 3.

****

JASGURPREET SINGH PURI   

, J.   

1. A significant issue which has arisen in the present petition is

with regard to whether there can be quashing of FIR based upon compromise

between the parties where the allegations are pertaining to offence of rape

committed upon a minor girl attracting provisions of POCSO Act.

2. The present petition has been filed under Section 528 of BNSS,

2023  (earlier  Section  482  Cr.P.C.)  for   quashing  of FIR   No.587  dated

30.08.2013, under Sections 363, 366-A and 34 IPC (Sections 376 IPC and

Section 4 of POCSO Act added later on), registered at  Police Station Sadar,

Gurugram on the basis of compromise (Annexure P-2) with the victim and

the complainant.

Facts of the case

3. On   30.08.2013,   FIR   was   lodged   vide   Annexure   P-1   by

respondent No.2 against the present petitioner by alleging that he has enticed

 CRM-M-2921-2025 (O&M)     -2-       

away his daughter of the age of 13 years to some unknown place. It was

alleged that on 08.07.2013, the daughter of the complainant left her house

and has not come back till date and the present petitioner is also not present

at his house and the complainant has got information that the petitioner

along with his friends who live with him in the same room has enticed away

his daughter and taken her somewhere and his daughter is in their custody.

The aforesaid FIR which has been attached with the present petition as

Annexure P-1 is reproduced as under:-

“HARYANA POLICE CITIZEN SERVICES

FIRST INFORMATION REPORT

(Under Section 154 Cr.P.C.)

1.District: Gurgaon

Police Station: Gurgaon Sadar  Year 2013

FIR No.587                                                  Dated: 30.08.2013

 2.  Act (s)    Section(s)

1. Indian Penal Code, 1860    363  

2. Indian Penal Code, 1860  366

3. Indian Penal Code, 1860 34

4. Indian Penal Code, 1860  376

12. FIR Contents (attach separate sheet, if required):

"To, Respected DCP Sir, East Gurgaon, Subject: Complaint

against Raju Mehto @ Raj Mangal Mehto S/o Vibhai Mehto

Presently Residing at Rajiv Colony, Gurgaon, Gali no. 2 and

against his companions regarding the enticing the daughter of

the applicant at some unknown place whose age is about 13

years. Sir, it is respectfully submitted that, I applicant namely

Ganesh Chaudhary is presently residing at Rajiv Colony, House

no. 27/A Naharpur Rupa, Gali no. 1, Gurgaon Haryana and my

permanent address is village Chobadlia, Post Gheghva, Police

Station Madhuban Tetria Factory, District Motihari, Eastern

Champaran Bihar. That I submit as follows: 1. Sir on dated

08.07.2013, my daughter namely xxxx aged about 13 years

 CRM-M-2921-2025 (O&M)     -3-       

suddenly left her house and she has not come back till now. 2.

Sir,   the   abovementioned   accused   namely   Raju   Mehto   alias

Mangal is also not present in his house since then and I have got

an information that the abovementioned Raju Mehto alias Raj

Mangal along with his friends who are living with him in the

room has enticed my daughter and taken her to somewhere and

my daughter is in the custody of them. That the name and

address of the friends of Raju Metho alias Raj Mangal Mehto are

as follows: 1. Raju Metho alias Raj Mangal Metho S/o Sh.

Bibhai   Mehto,   permanent   address:   Village   Bokane   Bakda

Pokhara,   Police   Station   Patahi,   District   Mohihari,  Eastern

Champaran Bihar. 2. Hari Mehto S/o Sh. Ram Asre Mehto,

permanent address: Bokani Khurd, Police Station Patahi District

Mohihari, Eastern Champaran Bihar. 3. Dinanath Metho S/o Sh.

Khakhan  Mehto  permanent  address:  Kodaria   Police   Station

Madhuban   District   Motihari,   Eastern   Champaran,   Bihar.   4.

Shatrugan   Metho,   S/o   Chander   Mehto   permanent   address:

Bokani Khurd, Police Station Patahi District Mohihari, Eastern

Champaran Bihar. 5. Chattu Mehto S/o Sh. Ram chander Metho

permanent address: Bokani Khurd, Police Station Patahi District

Motihari, Eastern Champaran Bihar. Sir, we have lodged the

complaint in Police Station Sadar Gurgaon, in which we gave

information regarding Hari Mehto and Shatrugan Metho to

Police staff in Police Station Sadar Gurgaon. However, the

police staff has caught the abovementioned persons and released

them without any interrogation and my daughter whereabouts

are still unknown and no action has been taken against the

abovementioned accused. Whenever, I approach Police Station

Sadar Gurgaon to ask about my daughter and abovementioned

accused then they scold me and always send me back from the

Police Station. Even after the lapse of about 2 months the

whereabouts of my daughter is still unknown. It is requested to

you   that,   an   FIR   may   kindly   be   registered   against   the

abovementioned accused and a search may kindly be conducted

of my daughter namely xxxx aged about 13 years, as soon as

 CRM-M-2921-2025 (O&M)     -4-       

possible who is in the custody of the abovementioned accused

and the abovementioned accused has enticed my daughter away.

I shall very be thankful to you. Dated 30.08.2013. Applicant Sd/-

Ganesh."

 14. Signature/Thumb Impression Signature of Officer

 Or the complainant/Infomant:- in charge of Police Station

Name: Virender

Rank: P/SI

No. 00000061”

4. The present petition has been filed for quashing of the aforesaid

FIR on the basis of compromise which has been stated to have been entered

into by the brother of the petitioner with the respondents who are the

complainant and the victim. The aforesaid compromise which has been

attached along with the present petition as Annexure P-2 is reproduced as

under:-

“COMPROMISE DEED

This Compromise Deed  is made on this day 03rd June 2024

between

1. Mr. Ganesh Chudhari (Aadhar No.234232846918) S/o Sh.

Shankar Chudhari R/o Dhobaliya, Tetaria, East Champaran,

Bihar 845436.

2.  xxxx  (Aadhar   No.676980617307)   D/o   Mr.   Ganesh

Chudhari and W/o Sh. Raj Mangal Mahto R/o Bokano Kala,

East  Champaran,   Bihar  845414   (hereinafter   referred  as

First Party of the Memo)

And

Mr. Raj Mangal Mahto (Aadhar No.746032205943) S/o Sh.

Vishwrath   Mahto   resident   of   Bokano   Kala,   East

Champaran,   Bihar   845414   (IN   JUDICIAL   CUSTODY)

through his real brother and guardian Mr. Raju Mahto

(Aadhar   No.428832579536)   S/o   Sh.   Vishwnath   Mahto

resident of Bokano Kala, East Champaran, Bihar referred as

 CRM-M-2921-2025 (O&M)     -5-       

Second Party of the Memo) 845414 (hereinafter referred as

Second Party of the Memo)

The expression first party and second party of respective

parties shall mean and include themselves only.

WHEREAS the first party i.e. father of Victim xxxx, has lodged

two FIR No. 587 / 2013, U/s: 363/366 IPC and Under Section

4/12 of POCSO Act. in, P.S. Sadar, Gurugram and FIR No.

419 / 2014, U/s: 363/366 IPC and Under Section 4/12 of

POCSO Act. in, P.S. Sadar, Gurugram against second party

Mr. Raj Mangal Mahto i.e. accused and the matter is pending

before   the   court   of   Sh.   Ashwani   Kumar   Mehta,   ASJ,

Gurugram.

AND WHEREAS now the parties have decided the matter

amicably due to the intervention of the elders and respectable

persons, friends and well wishers of the following terms and

condition:-

NOW THIS COMPROMISE DEED WITHESSES AS UNDER:-

1. That the First Party admitted that her daughter xxxx i.e.

Victim got married with the second party i.e. accused Raj

Mangal Mahto with her own wish and has also admitted that

her daughter was aged about 18 years at the time of leaving

the home with accused Mr. Raj Mangal Mahto. The First party

admitted that her daughter is living with second party i.e. Raj

Mangal Mahto for the last 11 years in house of accused Raj

Mangal Mahto at Bokano Kalan, East Champaran, Bihar in a

happy married life and she is having four kids namely Ankita

Kumari, Gulshan Kumar, Ripu Kumar and Kartik Kumar out

of this wedlock.

2. That the First Party i.e. father of Victim has also admitted

that her daughter got married with second party i.e. Raj

Mangal Mahoto with her own wish and without any pressure.

The First Party further admitted that he has lodged the alleged

FIR No.587 & 419 due to some misunderstanding and out of

love and affection with her daughter and the First Party is

now agreed to quash/cancel the said FIR no.587 & 419 of P.S.

 CRM-M-2921-2025 (O&M)     -6-       

Sadar, Gurugram. The parties further undertake that they will

not have any kind of ill will and grudge against each other.

This Compromise Deed is in benefit and best interest of the

parties. If any other litigation stands pending against second

party Mr. Raj Mangal Mahto, the same shall be withdrawn in

pursuance of the present compromise deed by the parties

concerned at his risks and costs.

3. That the parties to the present Compromise deed have

signed   in   the   presence   of   two   witnesses   voluntarily  and

without   any   force,   fraud,   pressure,   undue   influence  and

coercion from any corner.

This Compromise Deed is hereby signed by the parties on this

03rd day of June 2024.

FIRST PARTY SECOND PARTY

1. Ganesh Chudhani Raj Mangal Mahto

(In judicial Custody)

                                                through his real brother

       and guardian Sh. Raju

       Mahto

2. XXXX  

Submissions made by  learned counsel

 for the petitioner

5. Mr.   Akshit,  learned   counsel   appearing   on   behalf   of   the

petitioner submitted that even though, as per the FIR, the age of respondent

No.3-victim  was   13   years   at   the   time   of   alleged   occurrence   and   the

allegations against the petitioner were that the victim was enticed away by

the petitioner and thereafter, they got married to each other but now the

matter has been amicably settled between the parties with the intervention of

the respectables and it has been  stated in the compromise that the FIR was

lodged on the basis of some misunderstanding and the trial is still pending.

 CRM-M-2921-2025 (O&M)     -7-       

He submitted that considering the fact that the matter has been compromised

between the parties, the present FIR may be quashed on the basis of

compromise. He further submitted that respondent No.3-victim had left her

house on her own free will and got married with the petitioner and thereafter,

four children were born out of the said wedlock and the victim has otherwise

also attained the age of majority and therefore, considering the facts and

circumstances of the present case whereby the petitioner and respondent

No.3-victim have already got married to each other and  four children were

born out of the wedlock, it will be just and proper in case the FIR is quashed

on the basis of compromise so as to prevent  miscarriage of justice. He also

submitted that although the petitioner is in judicial custody but the same

itself is not a ground for proceeding further with the trial of the case because

of the aforesaid reason that the matter has been voluntarily settled between

the parties. He also submitted that since the petitioner is in judicial custody,

the compromise was arrived at between the brother of the petitioner on the

one hand and the complainant and victim on the other hand. He submitted

that  although  the  compromise  was  arrived  at  with  the  brother   of  the

petitioner but at the same time, the present petition has been filed by the

petitioner himself and not through his brother and therefore, there is no bar

for quashing of the FIR on the basis of compromise.

6. Learned counsel has further argued that with regard to the

marriage   of   the   petitioner   with   respondent   No.3-victim,   a   marriage

certificate has been attached along with the present petition as Annexure P-3,

which clearly shows, that the aforesaid certificate dated 10.06.2016 has been

issued by the competent authority by stating that the marriage has been

registered with effect from 15.06.2013. The aforesaid marriage certificate

 CRM-M-2921-2025 (O&M)     -8-       

has been issued by Marriage Officer, Motihari,  in the State of Bihar. He

further submitted that although the offence alleged against the petitioner

pertains to the offence of rape but since the petitioner and respondent No.3

have already got married and have four children out of the wedlock, no

useful purpose will be served in case further prosecution is carried on,

considering the peculiar facts and circumstances of the present case.

7. Learned counsel also submitted that  minor children born out of

the wedlock need love, care and support of both the parents for their

emotional, physiological and financial well-being and continuation of the

criminal proceedings when both the parties have compromised with each

other and have been living peacefully would disrupt their lives and cause

irreparable harm to the minor children which will further destabilize the

family, creating an environment of uncertainty and distress and would also

negatively impact the development of the children and their future prospects.

He submitted that when, in a given case, children are born out of the

wedlock, the Courts should adopt a pragmatic and compassionate approach

because the pendency of  criminal prosecution will hamper the upbringing of

the children. He also submitted that the inherent powers of the High Court

under Section 482 Cr.P.C. and 528 of BNSS, 2023 are aimed at ensuring

justice and preventing  misuse of legal process and when a dispute involves

a   matrimonial   dispute   or   a   family   dispute,   then   for  the   purpose   of

preservation of harmony in the family, continuation of criminal proceedings

should not be permitted.

8. Learned counsel relied upon a Full Bench judgment of this

Court in Kulwinder Singh versus State of Punjab, 2007(3) RCR Criminal

1052 to contend that there is no exhaustive list for the purpose of enabling

 CRM-M-2921-2025 (O&M)     -9-       

the High Court to invoke its inherent powers for the purpose of quashing of

FIR based upon compromise and that the powers under Section 482 Cr.P.C.

are unlimited, although the power is to be exercised sparingly and with

utmost care and caution depending upon the  facts and circumstances of each

and every case. He also referred to a judgment of this Court in Rizwan Saifi

Versus State of Punjab and another, 2017(1) Law Herald 770.

9. Learned counsel for the petitioner has further referred to a

judgment of Hon’ble Supreme Court in  K. Dhandapani Versus State by

Inspector of Police, 2022(2) RCR (Criminal) 987, another judgment of this

Court in Devender Nath Versus Stateof U.T Chandigarh and others, 2024

SCC Online P&H 2034,  Vicky Versus State of Haryana, 2024 (3) Law

Herald 2026 and Parampreet Singh @ Harry Versus State of Punjab   and

others, CRM-M-35578-2020, decided on 21.03.2022. Thereafter, he also

referred to a recent judgment of Hon’ble Supreme Court in Shri Ram Urav

Versus State of Chattisgarh, Criminal Appeal No.41/2021, decided on

30.01.2025 and submitted that there is no bar for quashing of the FIR even

in rape cases based upon compromise and therefore, the aforesaid FIR may

be quashed based upon compromise and in the interest of justice.

Submissions made by learned

State counsel

10. On the other hand, Mr. Surinder Kumar Dagar, learned Deputy

Advocate, Haryana has opposed the quashing of the FIR in the present case

based upon compromise. While making his submissions, he also referred to

the reply filed by the Assistant Commissioner of Police, Sadar Gurugram on

behalf of the State of Haryana and submitted that in the present case, the

petitioner is facing trial for serious and heinous offence which is also non-

compoundable. He submitted that when the FIR was lodged on 30.08.2013,

 CRM-M-2921-2025 (O&M)     -10-

the same was lodged under the provisions of Sections 363, 366-A and 34 of

IPC and later on offences under Section 376 of IPC and Section 4 of POCSO

Act were added during the course of investigation. He submitted that

respondent No.3-victim was a minor at the time of occurrence of the age of

only 13 years. While referring to the reply, he submitted that on 11.11.2013,

the petitioner was apprehended from Village Bokane, Police Station Patai,

District Motihari, Bihar and the minor victim was also recovered from the

custody of the petitioner. The petitioner was produced before the learned

Judicial Magistrate First Class, Motihari and his transit remand was obtained

and the minor victim was also brought back to Gurugram. The matter was

further investigated and the victim girl child was also subjected to medico-

legal examination. Her   statement was also recorded under Section 161

Cr.P.C. and accordingly, offences under Section 376 of  IPC and Section 4 of

POCSO Act were added and the biological samples collected were sent for

forensic analysis. Thereafter, the statement of victim was also got recorded

under Section 164 Cr.P.C. before the learned Magistrate and her custody was

handed over to her parents. So far as the involvement of the other co-

accused is concerned, their complicity was not found in the act of enticing

and kidnapping the minor child and therefore, the other co-accused were not

challaned by the Investigating Agency.

11. Learned State counsel further submitted that consequent upon

completion of the investigation, final report under Section 173(2) Cr.P.C.

was filed before the learned competent Court on 26.12.2013 qua the present

petitioner for commission of offences punishable under Sections 363, 366-A,

376 of   IPC and Section 4 and 12 of   POCSO Act. The petitioner was

thereafter charge-sheeted by the learned trial Court on 16.05.2014 and now

 CRM-M-2921-2025 (O&M)     -11-

the case is fixed for defence evidence, if any, and for arguments. While

further referring to the reply filed on behalf of the State of Haryana, he

submitted that when the petitioner was granted the concession of regular bail

during the course of trial, he misused the concession so granted and absented

himself from the proceedings before the learned trial Court and thereafter,

proceedings under Section 82 Cr.P.C. were resorted to and ultimately, the

petitioner was declared as a proclaimed person vide order dated 19.12.2014.

Thereafter, the petitioner was apprehended by the police on 21.12.2023 from

Amritsar after a long gap of 9 years after having been declared as a

proclaimed person by the learned trial Court.

10. Learned Deputy Advocate General further submitted that the

petitioner was also found to be involved in the commission of a similar

offence against the same victim i.e. respondent No.3, in which FIR No.419

dated 06.06.2014 was registered at Police Station Sadar, Gurugram for the

commission of offences punishable under Sections 363, 366-A of  IPC and

Section 4 of  POCSO Act and in that case also, the petitioner was arrested on

30.11.2014 and the matter is still under investigation. He submitted that

subsequent FIR was registered against the same petitioner pertaining to a

similar offence against the same victim which would show that there was no

compromise between the parties at that point of time and that he repeated the

offence with the same victim. He also submitted that the compromise  relied

upon by the petitioner was recently   entered into on 03.06.2024 as per

Annexure P-2, which was not even entered into by the petitioner himself but

through his brother and therefore, the same has no sanctity in the eyes of

law. He submitted that the petitioner had enticed away and kidnapped a

minor girl of the age of 13 years and was apprehended from Village Bokane,

 CRM-M-2921-2025 (O&M)     -12-

District Motihari, Bihar after a gap of more than 4 months and he ravished

the victim girl child while she was held in captivity by him and repeated the

same offence against the same victim as aforesaid.

12.  Learned Deputy Advocate General further submitted that so far

as the compromise arrived at between the parties in the year 2024 (Annexure

P-2) is concerned, the same cannot come to the aid of the petitioner

considering the aforesaid facts and circumstances of the present case and

also in view of the fact that the law in this regard as to whether in such like

cases involving the offence of rape and particularly when the provisions of

the POCSO Act are involved, the FIR cannot be quashed based upon

compromise. In this regard, he referred to a judgment of Hon’ble Supreme

Court in  Ramji Lal Bairwa and others Versus State of Rajasthan and

others, Criminal Appeal No.3403 of 2023, decided on 07.11.2024  and

submitted that it is a settled law that in such like offences there can be no

quashing of FIR based upon compromise and therefore, the present petition

is liable to be dismissed being  fully covered by the aforesaid judgment of

Hon’ble Supreme Court. He also submitted on instructions that at the time of

trial, respondent No.3-victim had rather supported the prosecution version

and trial is at the fag end as is fixed for defence evidence, if any or for

arguments.

Submissions made by  learned counsel for

respondents No.2 and 3

13. Mr. Shivam Sharma,  learned counsel appearing on behalf of

respondents No.2 and 3, who are the complainant and the victim respectively

submitted that respondents No.2 and 3 have filed separate replies by way of

affidavits before this Court. He referred to the reply filed by the complainant

dated 17.03.2025, wherein it has been stated by him that the FIR was

 CRM-M-2921-2025 (O&M)     -13-

registered on the complaint of the complainant due to alleged abduction of

his minor daughter who was 13 years old at the time of incident. However,

over   the   years,   the   circumstances   have   drastically  changed   and   rigid

application of law in this case would lead to severe injustice rather than

serving the purpose of justice and that the victim and the petitioner are now

legally wedded and have four children born out of the said wedlock. The

victim, now a mother, is facing extreme hardship as the sole caretaker of the

minor children while her husband is behind the bars leaving the family in

distress and financial turmoil. While further referring to the reply filed by

the complainant, he submitted that the children, who have no role in the past

allegations, are now facing an uncertain future with their father in jail and

their mother struggling to provide necessities to them and that now since the

petitioner and the victim have willingly and voluntarily entered into a

compromise with each other without any coercion or pressure, a prayer was

made to allow   her   to live peacefully with her husband and provide

necessities to her  children.

14.  He also referred to reply by way of an affidavit filed by

respondent No.3-victim, wherein she also stated that  she had been living

with the petitioner as his legally wedded wife for several years and they have

four children from their marriage and over time, their relationship has grown

and they have built a family together overcoming various challenges and that

the victim being a wife and mother is now facing immense emotional,

financial and societal hardship due to incarceration of her husband and the

absence of the father of the children is causing extreme distress to the family

and  depriving the children of a stable and nurturing environment. While

further referring to the reply, he submitted that with the passage of time, the

 CRM-M-2921-2025 (O&M)     -14-

victim has accepted her marital life with the petitioner and is now struggling

to protect her family from disintegration and therefore, the continuation of

criminal proceedings against her  husband will serve no purpose other than

adding to the family’s miseries. While further referring to the reply, he

submitted that a sympathetic and humane approach may be taken and the

present FIR may be quashed for the well-being of the victim and her

children.

Submissions made by  learned

Amicus Curiae

15. Mr. Ashish Bansal, Advocate was appointed as  Amicus Curiae

by this Court vide order dated 03.02.2025   to assist this Court on the

proposition   of   law   pertaining   to   the   quashing   of   FIR   based   upon

compromise in such like matters. He submitted that although it has been

stated by the victim and the complainant that after the occurrence in the year

2013, the petitioner and the victim have married with each other and four

children have been born out of the wedlock but at the same time the criminal

trial is at the fag end and as per the State, it is now fixed for defence

evidence, if any, or for arguments. He further submitted that   as per the

learned State counsel, initially the victim had supported the prosecution

version before the learned trial Court.

16.  While   addressing   arguments,   the   learned  Amicus   Curiae

submitted that on this issue of law pertaining to the quashing of FIRs based

upon compromise in rape and POCSO matters not only the law settled by

Hon’ble Supreme Court is required to be considered but also the recent

tendency to file petitions seeking to invoke extraordinary jurisdiction of

High Court for quashing of FIR in such like cases should also be considered.

He submitted that there is no dispute with regard to the proposition that the

 CRM-M-2921-2025 (O&M)     -15-

offence of rape is not only serious but also a heinous offence and it cannot

be considered to be a private offence since it affects the society and the

public at large. In case the society accepts the culture of compromise for

such   heinous   and   serious   offences   by   seeking   validation   from   the

Constitutional Courts, then it will increase the tendency of non-reporting of

crimes, which will be far more harmful for the safety of people. The

reporting/disclosing of the offence of rape is a very difficult exercise for a

victim and her family which may eventually be reduced if there is a

validation of compromise in such like matters. He further submitted that in

fact acceptance of compromise in offences like rape with children will lead

to increase in child marriages and the parents may force the victim and the

accused to get married to avoid burden of marriage prospects for the victim

girl and to avoid reporting/investigation process and other consequences

which will be detrimental to the society at large. He submitted that in the

present case, the victim was of the age of 13 years at the time of alleged

incident and did not understand anything being of a tender age. In fact, from

the age of 13, the phase of teen age starts and slowly a teenager starts

understanding each and everything based upon exposure towards society and

upbringing but at the tender age of 13 years, it cannot be said that the victim

has any mature understanding. There is a remarkable difference between the

age of 13 years and the age of more than 13 years in terms of the level of

understanding and maturity for a minor child. Marriage of a victim with the

accused will also deprive the victim's right to make an informed choice

about marriage. In fact, it is by compulsion from both the sides i.e. from the

parent’s side to avoid any societal pressures and from the accused side to

evade criminal prosecution with a result that the victim girl remains with no

 CRM-M-2921-2025 (O&M)     -16-

alternative but to marry the accused which is again detrimental to the

societal set up and detrimental to her own right to get married by her own

choice.

17.  Mr. Bansal further submitted that the Courts and the State are

also to protect and understand the rights of the minors by performing the role

as  parens patriae  and such kind of compromise deeds which have been

relied upon by the petitioner will act as a loophole in the justice system and

would rather be an abuse of the Justice Delivery System. Benevolent

acceptability of marriages in rape prosecutions needs to be dealt with  an

iron hand  especially in view of the law laid down by Hon’ble Supreme

Court in numerous judgments.

18.  He further submitted that even a perusal of the compromise

deed attached along with the present petition as Annexure P-2 would show

that the compromise has been entered into by the brother of the petitioner

and not by the petitioner himself, even though he is in judicial custody. The

compromise was affected at a very late stage when the evidence was

complete and it may have been entered into in order to avoid punishment, if

any. The brother of the petitioner, victim and the complainant have entered

into a compromise as per Annexure P-2 although the offence is  a serious

and heinous offence against the State and against the society at large and

therefore, on this ground as well such kind of compromises cannot be given

any effect and are not enforceable being opposed to public policy.

19. Mr. Bansal referred to a number of judgments in support of his

submissions. He referred to the judgments of Hon’ble Supreme Court in

Shimbhu Versus State of Haryana, 2014(13) SCC 318, State of Madhya

Pradesh Versus Madan Lal, 2015(7) SCC 681,  State of Madhya Pradesh

 CRM-M-2921-2025 (O&M)     -17-

Vs. Laxmi Narayan and Others 2019 (2) SCC (Crl.) 706,, K. Dhandapani

Versus State, by The Inspector of Police, 2022(2) RCR (Criminal) 987, Re:

Right to Privacy of Adolescents matter, Suo Motu Writ Petition No.3 of

2023, decided on  20.08.2024, Ramji Lal Bairwa and others Versus State

of Rajasthan and others, Criminal Appeal No.3403 of 2023, decided on

07.11.2024  and  Shri Ram Urav Versus State of Chattisgarh, Criminal

Appeal   No.41/2021,   decided   on   30.01.2025.  He   also   referred   to   two

judgments of this Court in Devender Nath Versus State of U.T Chandigarh

and others, 2024 SCC Online P&H 2034 and Earndeep Kaur @Irandeep

Kaur and another Versus State of  Punjab and another, CRM-M-13795-

2024. He submitted that considering the law laid down by Hon’ble Supreme

Court in the aforesaid judgments, there cannot be quashing of FIR based

upon compromise when the offence involved is the offence of rape and

POCSO Act.

Analysis of the arguments raised by  learned

counsels for the parties

20.  Various   theories   of   punishment   have   been   resorted   to   at

different phases of evolution of Legal System. This signifies that as societies

and their legal frameworks developed over time, different philosophies

pertaining to the purpose and method of punishing offenders have evolved.

21. One such theory which is recognised in established principles of

criminal jurisprudence is the Deterrent Theory of Punishment and is founded

upon the doctrine that punishment is not solely imposed for the commission

of a wrongful act already perpetrated, but also serves as a cautionary

mechanism    which   is  aimed  at  preventing  the   commission   of   similar

offences in the future, either by the offender himself or by members of

society at large. In other words, the deterrent theory of punishment aims to

 CRM-M-2921-2025 (O&M)     -18-

‘deter’ the criminals from attempting any crime or repeating the same in

future by creating fear amongst individuals and also to establish an example

for others or the society at large by punishing the criminal. This theory is

utilitarian in nature based upon the objective that a man is punished not only

for the wrongful act that he has committed but also to ensure that the crime

may not be committed again. This theory becomes more effective when the

punishment is swift, certain and severe and therefore, it consists of three

components,   namely,   severity,   certainty   and   celerity.  The   element   of

deterrence is also divided into three different categories, namely, general

deterrence, specific deterrence and incapacitation. The Deterrent Theory is

supported by the school of thought that if the legal system of a State shows

undue sympathy in imposing inadequate or no sentence, then it is felt that

such a system would be doing more harm than good to the Criminal Justice

System, thereby undermining the confidence of general public in terms of

efficacy of law. A derivative of the Deterrent Theory also pertains to

proportionality of punishment, which is recognized by the Indian Legal

System i.e. punishments should be proportionate to the nature and gravity of

the offence for which the punishment is prescribed. In this way, the primary

objective of this theory is to set an example through punishment, thereby

dissuading others from indulging in criminal activities.

22. The   Indian   Legal   System   has   consistently   reaffirmed   that

punishment serves not merely retributive objectives but also functions as an

imperative tool for deterrence, particularly in cases involving heinous and

serious offences. In State of Madhya Pradesh v. Munna Choubey & Ors.,

2005 (2) SCC 710, the Hon'ble Supreme Court observed that the imposition

of punishment must take into account its broader impact on social order,

 CRM-M-2921-2025 (O&M)     -19-

especially in offences undermining the security of individuals and the fabric

of society. Similarly, in State of Madhya Pradesh v. Sheikh Shahid, 2009

(12) SCC 715, the Court reiterated that the primary objective of criminal law

is the protection of societal interests and the prevention of lawlessness. 

              In this way, it is well-settled that punishment must serve the

objectiveof deterrence and societal protection, while ensuring adherence to

the constitutional mandate of proportionality and the broader principles of

justice.

23. The present is a case whereby allegations are pertaining to

offence of rape and the victim at the time of the offence was stated to be of

the age of 13 years. Allegedly the victim was enticed away by the petitioner

and she stayed with the petitioner in the State of Bihar and was recovered

after four months by the police from the custody of the petitioner. The

offences involved in the present case are Sections 363, 366-A, 376, 34 IPC

and Sections 4 and 12 of POCSO Act. Therefore, it will be necessary to

consider the law on the subject as laid down by Hon’ble Supreme Court and

also referred to by the learned counsels appearing for the parties and the

learned Amicus Curiae.

24. In  Shimbhu's   case   (Supra),   it   was   observed   by   Hon'ble

Supreme Court that  law on the issue can be  summarised  to the effect that

punishment should  always be proportionate/commensurate to the gravity  of

offence. Religion, race, caste, economic or social status of the accused or the

victim or the long pendency of the criminal  trial or offer of the rapist to

marry the victim or the victim is married   and settled   in life cannot be

construed as special factors for reducing the sentence prescribed by the

 CRM-M-2921-2025 (O&M)     -20-

statute. Paras No.19 and 20 of the aforesaid judgment are reproduced as

under:-

“19.Thus, the law on the issue can be summarised to the effect

that punishment should always be proportionate/commensurate

to the gravity of offence. Religion, race, caste, economic or

social status of the accused or the victim or the long pendency of

the criminal trial or offer of the rapist to marry the victim or the

victim is married and settled in life cannot be construed as

special  factors  for  reducing  the  sentence   prescribed  by  the

statute   The   power   under   the   proviso   should   not   be   used

indiscriminately in a routine, casual and cavalier manner for the

reason that an exception clause requires strict interpretation.

20. Further, a compromise entered into between the parties

cannot be construed as a leading factor based on which lesser

punishment can be awarded. Rape is a non- compoundable

offence and it is an offence against the society and is not a

matter to be left for the parties to compromise and settle. Since

the court cannot always be assured that the consent given by the

victim in compromising the case is a genuine consent, there is

every   chance   that   she  might   have   been   pressurised   by   the

convicts or the trauma undergone by her all the years might have

compelled her to opt for a compromise. In fact, accepting this

proposition will put an additional burden on the victim. The

accused   may   use   all   his   influence   to   pressurise   her  for   a

compromise.   So,   in   the   interest   of   justice   and   to   avoid

unnecessary pressure/harassment to the victim, it would not be

safe in considering the compromise arrived atbetween the parties

in rape cases to be a ground for the court to exercise the

discretionary power under the proviso of Section 376(2) IPC”.

25. In Madan Lal's case (Supra),  Hon'ble Supreme Court while

referring to the aforesaid judgment  in Shimbhu's case (Supra) observed

that  in a case of rape or attempt to rape, the conception of compromise

 CRM-M-2921-2025 (O&M)     -21-

under no circumstances can really be thought of. These are the offences

against   the body of a woman which is her own temple. These   are the

offences which suffocate the breath of life and sully the reputation and

reputation, needless to emphasise is the richest jewel one can conceive of  in

life and no one can be allowed to   extinguish the same. It was further

observed that when a  human frame is defiled, the “purest treasure” is lost

and dignity  of a woman is a  part of her non-perishable and immortal  and

no one should ever think of painting    it in clay.  There cannot be a

compromise  or settlement  as it would be  against her honour which matters

the   most   and   is   sacrosanct.   Para   No.18  of  the   aforesaid   judgment   is

reproduced as under:-

“18. The aforesaid view was expressed while dealing with the

imposition of sentence. We would like to clearly state that in a

case of rape or attempt to rape, the conception of compromise

under no circumstances can really be thought of. These are

crimes against the body of a woman which is her own temple.

These are the offences which suffocate the breath of life and

sully the reputation. And reputation, needless to emphasise, is

the richest jewel one can conceive of in life. No one would

allow it to be extinguished. When a human frame is defiled, the

"purest treasure", is lost. Dignity of a woman is a part of her

non-perishable and immortal self and no one should ever think

of painting it in clay. There cannot be a compromise or

settlement as it would be against her honour which matters the

most. It is sacrosanct. Sometimes solace is given that the

perpetrator of the crime has acceded to enter into wedlock

with her which is nothing but putting pressure in an adroit

manner; and we say with emphasis that the courts are to

remain absolutely away from this subterfuge to adopt a soft

approach to the case, for any kind of liberal approach has to

be put in the compartment of spectacular error”.

 CRM-M-2921-2025 (O&M)     -22-

26. In  Laxmi Narayan's case (Supra),  Hon'ble Supreme Court

while referring to the earlier decisions of the Supreme Court  on the issue

observed  and held   with regard to power under Section 482  of the Code of

Criminal Procedure   for quashing of the criminal proceedings   in non-

compoundable offences that   such power is not to be exercised in those

prosecutions  involving heinous and serious offences of mental  depravity or

offences like murder, rape, dacoity etc. Such offences are not private in

nature and have a serious impact on society. It was further observed that

while exercising the aforesaid power under Section 482 of the Code of

Criminal Procedure, the High Court is required  to consider the antecedents

of the accused, the conduct of the accused, namely, whether the accused was

absconding and why he was absconding and how he had managed with the

complainant to enter into a compromise etc. Para No.15 of the aforesaid

judgment is reproduced as under:-

“15.Considering the law on the point and the other decisions of

this Court on the point, referred to hereinabove, it is observed and

held as under:

i) that the power conferred under section 482 of the

Code to quash the criminal proceedings for the non-

compoundable offences under Section 320 of the Code

can   be   exercised   having   overwhelmingly   and

predominantly  the civil character,  particularly  those

arising out of commercial transactions or arising out of

matrimonial relationship or family disputes and when

the parties have resolved the entire dispute amongst

themselves;

ii)   such   power   is   not   to   be   exercised   in   those

prosecutions   which   involved   heinous   and   serious

offences of mental depravity or offences like murder,

 CRM-M-2921-2025 (O&M)     -23-

rape, dacoity, etc. Such offences are not private in

nature and have a serious impact on society;

iii) similarly, such power is not to be exercised for the

offences under the special statutes like Prevention of

Corruption Act or the offences committed by public

servants while working in that capacity are not to be

quashed merely on the basis of compromise between the

victim and the offender;

iv) offences under section 307 IPC and the Arms Act etc.

would   fall   in   the   category   of   heinous   and   serious

offences and therefore are to be treated as crime against

the society and not against the individual alone, and

therefore,   the   criminal   proceedings   for   the   offence

under section 307 IPC and/or the Arms Act etc. which

have a serious impact on the society cannot be quashed

in exercise of powers under section 482 of the Code, on

the ground that the parties have resolved their entire

dispute amongst themselves. However, the High Court

would not rest its decision merely because there is a

mention of section 307 IPC in the FIR or the charge is

framed under this provision. It would be open to the

High Court to examine as to whether incorporation of

section 307 IPC is there for the sake of it or the

prosecution has collected sufficient evidence, which if

proved, would lead to framing the charge under section

307 IPC. For this purpose, it would be open to the High

Court to go by the nature of injury sustained, whether

such injury is inflicted on the vital/delegate parts of the

body, nature of weapons used etc. However, such an

exercise by the High Court would be permissible only

after the evidence is collected after investigation and

the charge sheet is filed/charge is framed and/or during

the trial. Such exercise is not permissible when the

matter   is   still   under   investigation.   Therefore,   the

ultimate conclusion in paragraphs 29.6 and 29.7 of the

 CRM-M-2921-2025 (O&M)     -24-

decision of this Court in the case of Narinder Singh

(supra) should be read harmoniously and to be read as

a whole and in the circumstances stated hereinabove;

v) while exercising the power under section 482 of the

Code to quash the criminal proceedings in respect of

non-compoundable offences, which are private in nature

and do not have a serious impart on society, on the

ground that there is a settlement/compromise between

the victim and the offender, the High Court is required

to consider the antecedents of the accused; the conduct

of   the   accused,   namely,   whether   the   accused   was

absconding and why he was absconding, how he had

managed   with   the   complainant   to   enter   into   a

compromise etc.”.

27. In K. Dhandapani's case (Supra),  Hon'ble Supreme Court  set

aside  the conviction    and  sentence  in view of  the  peculiar facts  and

circumstances  of that case. The prosecutrix of that case was  of the age of

14 years  on the date of  offence  and gave birth to a child  when she was 15

years  and again  when she was 17 years and  marriage  had also taken place

between the parties. The accused was  convicted under Sections  5(j) (ii)

read with Section 6, 5(I) read with Section 6 and 5 (n) read with Section 6 of

Protection of Children from Sexual Offences (POCSO) Act, 2012 by the trial

Court which was upheld by the High Court . However, the Hon'ble Supreme

Court   set aside the conviction based  upon peculiar facts and observed that

it shall not be treated as a precedent. Para No.8 of the aforesaid judgment is

reproduced as under:-

“8. For the aforesaid mentioned reasons, the conviction and

sentence of the appellant is set aside in the peculiar facts of

the case and shall not be treated as  a precedent. The appeal

 CRM-M-2921-2025 (O&M)     -25-

is according, disposed of. Pending Application(s), if any,

shall stand disposed of”.

28. In Re: Right to Privacy of Adolescents, Suo motu  writ petition

(C) No.3 of 2023,  High Court had set aside the conviction under Section 6

of  the POCSO Act  by acquitting the accused  but  Hon'ble Supreme Court

set aside the judgment of  the High Court and held the accused guilty and

convicted the accused. In the aforesaid case, the victim-girl was of the age of

14 years and the allegations were pertaining to enticing way the victim  by

the accused with the help of his two sisters. In addition to the POCSO Act,

the provisions of Section 376 IPC and Section 9 of the Prohibition of Child

Marriage Act were  also invoked. The accused was convicted but the High

Court set aside the conviction  under Section 6 of the POCSO Act and 376

(2) (n) and (3) of IPC by noting that the mother of the victim had  disowned

her and therefore the victim was continuously residing with the accused

along   with   her   minor   child.   Hon'ble   Supreme   Court   referred   to   the

provisions of the Juvenile Justice Act, 2015 and observed that there has been

non-compliance  of the same especially Section 19 (6) of the J.J. Act. It was

observed that  even the Court must allow  the victim to make an informed

choice after being informed the details of the support that the State is willing

to extend and in this way, various directions were issued by the Hon'ble

Supreme Court in this regard.

29. In Ramji Lal Bairwa's case (Supra),  High Court had quashed

the FIR on the basis of compromise at the trial stage and thereafter, Hon'ble

Supreme Court set aside the judgment of the High Court. Paras No.32 and

33 of the aforesaid judgment are reproduced as under:-

 CRM-M-2921-2025 (O&M)     -26-

32. In the decision relied on by the High Court to quash the

proceedings viz., Gian Singh's case (supra) and the decision

in Laxmi Narayan's case (supra) in unambiguous terms this

Court held that the power under Section 482, Cr. P.C., 1973

could   not   be   used   to   quash   proceedings   based   on

compromise if it is in respect of heinous offence which are

not private in nature and have a serious impact on the

society. When an incident of the aforesaid nature and gravity

allegedly occurred in a higher secondary school, that too

from a teacher, it cannot be simply described as an offence

which is purely private in nature and have no serious impact

on the society.

33. In view of the reasons as aforesaid and in the light of the

decisions   referred   supra,   the   impugned   order   dated

04.02.2022 of the High Court in S.B.C.R.M.P. No.1348/2022,

quashing   the   FIR   No.6/2022   dated   08.01.2022   and   all

further proceedings pursuant thereto solely on the ground

that the accused and the complainant had settled the matter,

invites interference. We have no hesitation to hold that in

cases of this nature, the fact that in view of compromise

entered into between the parties, the chance of a conviction

is remote and bleak also cannot be a ground to abruptly

terminate the investigation, by quashing FIR and all further

proceedings pursuant thereto, by invoking the power under

Section 482, Cr. P.C. In the said circumstances, this appeal is

allowed. The impugned order dated 04.02.2022 of the High

Court in S.B.C.R.M.P. No.1348/2022 is hereby quashed and

set aside. Consequently, the FIR No.6/2022, investigation

and criminal proceedings pursuant thereto subject to the

nature of the report to be filed under Section 173(2), Cr. P.C.,

be proceeded with against the accused, in accordance with

law”.

 CRM-M-2921-2025 (O&M)     -27-

30. In Shriram Urav's case (Supra), the victim was of the age of

15 years and the accused was proceeded against under Sections  363, 366

and 376 IPC. The prosecutrix and the accused got married with each other

and out of the wedlock four children were born. The High Court upheld the

conviction  and sentence under Sections 366 and 376 IPC and set aside the

conviction of the accused under Section 363 IPC. When the aforesaid

judgment was assailed before Hon'ble Supreme Court, Hon'ble Supreme

Court while exercising its powers under Article 142 of the Constitution of

India quashed the conviction  as well as  sentence since the accused  and

prosecutrix  have married with each other and four children were born out of

the wedlock.

31. In Devender Nath's case (Supra),  a Co-ordinate Bench of this

Court quashed the FIR Under Section 376(2)(n) IPC and Section 6 of

POCSO Act on the ground that the  prosecutrix and the accused are happily

married and that she has also attained the age of majority  and wanted to

continue with the married life. However, in another judgment in Earndeep

Kaur @ Irandeep Kaur's case, a Co-ordinate Bench of this Court  refused to

quash the FIR under Sections 306  and 34 IPC since  no compromise could

have been arrived  at with the surviving family.

32. This Court in Ranjeet Kaur Versus State of Punjab and others,

CRWP No.7785 of 2020, decided on 02.03.2021  while dealing with a

petition seeking  a writ in the nature of  Habeas Corpus discussed another

important aspect pertaining  to child marriages and shortcomings of the same

especially  in terms of  health of a minor girl. This Court referred to the

judgment of Hon'ble Supreme Court in Independent Though Versus Union

of India  and another, 2017 (10) SCC 800 which dealt with  child marriage

 CRM-M-2921-2025 (O&M)     -28-

and observed that a girl child below the age of 18 years  who is sought to be

married is a child in need of care and protection   and therefore, she is

required to be produced before the Child Welfare Committee constituted

under Section 27 of the Juvenile Justice (Care and Protection of Children)

Act, 2015 so that she could be cared for, protected and appropriately

rehabilitated or restored to society. A child  remains a child whether she is a

married child or an unmarried child or a divorced child or a separated child

or a widowed child. The age of consent for sexual intercourse is definitely

18  years   and there  is  no  dispute about this  and therefore  under no

circumstance can a child below 18 years of age give consent, express or

implied for sexual intercourse. It was observed by  Hon'ble Supreme Court

that the age of consent has not been specifically reduced by any statute and

unless there is such a specific reduction, it must proceed on the basis that the

age of consent and willingness to sexual intercourse remains at 18 years of

age and furthermore, such child marriages certainly cannot be in the best

interest of the girl child and the solemnization of a child marriage violates

the provisions of the Prohibition of Child Marriage Act, 2006. Hon'ble

Supreme Court also discussed  the detrimental  effects of an early marriage

and sexual intercourse at an early age in terms of physical and mental

health, nutrition, education and employability. It was observed that  Article

21 of the Constitution of India gives a fundamental right to a girl child to

live a life of dignity. The Juvenile Justice (Care and Protection  of Children)

Act, has provided that efforts must be made to ensure the care, protection,

appropriate rehabilitation or restoration of a girl child who is at imminent

risk of marriage  and therefore, a child in need of care and protection and a

girl  child will be in a worse off situation because after marriage she could

 CRM-M-2921-2025 (O&M)     -29-

be subjected to aggravated penetrative sexual assault for which she might

not be physically, mentally, or psychologically ready  and   therefore, the

intention of the Juvenile Justice Act is to benefit a child rather than place her

in difficult circumstances. Therefore, under no circumstance   can a child

below   18   years   of   age   give   consent,   express   or   implied   for   sexual

intercourse.

33. In the aforesaid judgment   in  Ranjeet Kaur's (Supra),   this

Court  discussed  another important aspect of the matter pertaining to the

evil effects   of a female child marriage. These evil effects based   upon

medical   science   as   per   World   Health   Organization   report   were   also

discussed. Paras No. 34, 35 and 36 are reproduced as under:-

“34. There is yet another aspect to this matter. Besides various

stringent provisions in the aforesaid legislations which have

been   discussed   above,   the   evil   effects   of   a   female  child

marriage also deserve attention.

35 As per medical science, child marriage has its own evil

effects. As per World Health Organization (WHO), Regional

Office for Europe, various ill effects of female child marriage

have been discussed and the same are reproduced as under:-

 “The physical health of the female spouse in a child

marriage faces several threats. These young girls are

often the victims of domestic violence, and they lack the

means to advocate for themselves. Additionally, child

brides often live with their husband's extended family,

which may also be a source of violent abuse, in crowded

conditions.   Their   psychological   well   being   and

empowerment   also   suffer,   as   young   girls   in   child

marriages are denied an appropriate childhood and

adolescence, and are subject to an increased incidence

of psychological abuse as well as domestic violence; a

curbing personal liberty; an incomplete education; and

 CRM-M-2921-2025 (O&M)     -30-

a lack of employment and career prospects – all of

which   contribute   to   the   cyclical   nature   of   poverty,

gender inequality and child marriage. The sexual and

reproductive health of the female in a child marriage is

likely to be jeopardized, as these young girls are often

forced   into   sexual   intercourse   with   an   older   male

spouse with more sexual experience. The female spouse

often lacks the status and the knowledge to negotiate for

safe sex and contraceptive practices, increasing the risk

of   acquiring   HIV   or   other   sexually   transmitted

infections, as well as the probability of pregnancy at an

early age. Complications from pregnancy and child

bearing are the leading causes of death among girls

aged 15-19 years. Often, those in child marriages do

not have access to adequate health and contraceptive

services,   owing   to   geographic   location   or   the

oppressive conditions of their lifestyle.”

36 As per abstract contained in Journal: “Child Marriage: A

Silent Health and Human Rights Issue,” by Nawal M. Nour

M.D.   MPH   in   Department   of   Maternal-Fetal   Medicine,

Brigham   and   Women's   Hospital,   African   Women's   Health

Centre, Harvard Medical School, Boston, MA, the ill effects are

stated as under:-

“Marriages in which a child under the age of 18 years

is involved occur worldwide, but are mainly seen in

South Asia, Africa and Latin America. A human rights

violation,   child   marriage   directly   impacts   girls'

education,   health,   psychologic   well   being,   and   the

health   of   their   offspring.   It   increases   the   risk   for

depression,   sexually   transmitted   infection,   cervical

cancer,   malaria,   obstetric   fistulas,   and   maternal

mortality. Their offspring are at an increased risk for

premature birth and, subsequently, neo natal or infant

death. The tradition, drive by poverty, is perpetuated to

ensure girls' financial futures and to reinforce social

 CRM-M-2921-2025 (O&M)     -31-

ties. One of the most effective methods of reducing child

marriage and its health consequences is mandating that

girls stay in school.”

POCSO: Legislative Intent

34. The rationale behind fixing the age of marriage and consent for

sexual activity to a fixed statutory minimum is based upon the recognition

that minors lack the requisite mental maturity and psychological competence

to give informed consent to sexual acts. This position emanates from a

protectionist objective, whereby the law operates on the presumption that

minors   lack   the   capacity  to  fully  apprehend   or  appreciate   the  nature,

implications and potential consequences of indulging in sexual activities. In

fact the competence of minors to consent is inherently ambiguous, even in

circumstances where such consent appears to be given freely. It must be

clearly understood that the potential for manipulation or exerting undue

influence by adults through various methods and multiple reasons occupying

positions of trust, authority, or such a responsibility further enhances this

concern by rendering the minor's ostensible consent to be suspicious in law.

The   law   recognises   the   inherent   power   imbalance   and  disparity   in

competence between minors and adults, which may facilitate exploitative or

abusive relationships. The law provides ex-ante protection to minors by

criminalising sexual activities involving persons below eighteen years of

age, who by virtue of their age are deemed to be legally incapable of giving

an informed consent. In this way, the POCSO Act has adopted the “bright-

line rule” which is based upon the principle that minors do not possess the

legal or developmental capacity to give informed consent in matters of

sexual activity, and reflects a clear and consistent legislative intent to create

 CRM-M-2921-2025 (O&M)     -32-

an unambiguous zone of protection for minors from sexual exploitation.

These legislative objectives are grounded in legitimate concerns for the

protection of minors from exploitation and therefore, the Courts while

considering compromise in such like cases should consider the same in the

background of the aforesaid legislative intent.

35. The arguments raised by the learned counsel for the parties

from different perspectives can be well understood and considered by way of

drawing a comparative analysis of the arguments made in favour and against

the issue of quashing of FIR based upon compromise in the facts and

circumstances of the present case are as follows:-

Aspect Favour Against

Victim

Welfare

Marriage   and   continued

cohabitation   with   the

accused   reflects   ongoing

consent of the victim and

her  expressed   desire   to

avoid   adversarial

proceedings.

The   consent   of   minor   is   no

consent in the eyes of law and

compromise  in such cases  may

perpetuate psychological harm,

impede   justice   and   elevate

societal   pressure   above   the

victim’s welfare.

Applicability

of Law

Quashing  of   the   FIR

based   upon  compromise

subsequent   to   marriage

between the parties  may

be considered to prevent

protracted   litigation  in

exceptional

circumstances.

Offences under the POCSO Act

are   statutory   crimes   against

society   and   marriage   with

the   victim,   especially   where

she   is a minor, cannot absolve

the   accused   of   criminal

liability. Permitting compromise

quashing would undermine the

object   and   intent   of   the

legislation.

Societal

Impact

Such   Compromise   may

facilitate future welfare of

the   family  and   social

reintegration.

Normalizing  such   compromise

undermines the deterrent effect

of   POCSO  Act   and  sends   a

regressive   message   that   child

sexual abuse can be legitimized

 CRM-M-2921-2025 (O&M)     -33-

via   subsequent   marriage   and

erodes   public   confidence   in

child protection laws.

Best   Interest

of   Children

born   out   of

such wedlock

Further prosecution of the

accused   might   have

detrimental impact on the

well   being   of   the   four

children   of   the   accused

and the victim.

Where a conflict arises between

a protective legislative mandate,

societal   interest,   public   policy

and social confidence on the one

hand and an individual case on

the other hand, the former will

prevail   over   the   latter   being

dominant factor while latter is

subservient to it.

Impact   on

Health

-

Detrimental   for   both

physiological and psychological

health of the victim. The victim

being a minor in such cases is

subjected to physical injuries of

grave   nature,   complicated

pregnancy, mental health issues,

psychological   stress,   social

consequences, exploitation  and

future sexual abuse.

               After comparing the aforesaid aspects from multiple angles and

having due regard to the alarming rise of such like cases, this court is of the

considered view that reasoning mentioned under the head of “against”

quashing of FIR on the basis of compromise shall outweigh and prevail over

reasoning mentioned under the head of “favour”.

Conclusion:-

36. After considering the law laid by Hon’ble Supreme Court,

submissions made by the learned counsels for the parties and jurisprudential

aspects, it is held that although under Section 482 Cr.P.C (Section 528 of

BNSS, 2023), the  High Court has wide inherent powers  which can be

 CRM-M-2921-2025 (O&M)     -34-

exercised to prevent miscarriage of justice in case of abuse of process of law

and to secure the ends of justice, however the present issue being domain

specific  where   the   allegations   are   pertaining   to  the  offence   of   rape

committed upon a minor girl attracting the provisions of POSCO Act, FIR

and   its   consequential   proceedings   cannot   be   quashed  based   upon

compromise while exercising jurisdiction under Section 482 Cr.P.C (Section

528 of BNSS, 2023). It is further held that such kind of compromises are

unenforceable in law  being illegal and also contrary to public policy.

37. In the present case, the FIR was lodged on 13.08.2013 under

Sections under Sections 363, 366-A and 34 IPC  and later on offences under

Sections 376 IPC and Sections 4 and 12 of POCSO Act were added. The

victim-respondent No.3 was minor of the age of 13 years at that time. As per

the reply filed by the State, the petitioner was apprehended from Bihar along

with the minor-victim who was recovered from the custody of the petitioner.

The petitioner was granted the concession of regular bail during the course of

trial but he misused the concession of bail and thereafter, he was declared as a

proclaimed person on 19.12.2014 and was thereafter again apprehended by the

police on 21.12.2023 from Amritsar after a long gap of  9 years after having

been declared as a proclaimed person by the learned trial Court. After the

petitioner was charge-sheeted  by the learned trial Court on 16.05.2014, another

FIR  was registered  against  him vide   FIR  No.419 dated  06.06.2014  for

commission of offences punishable under Sections 363, 366A IPC and Section

4 of POSCO Act pertaining  to the same victim i.e. respondent No.3 which is

stated to be still under investigation. The trial of the case is stated to be at the

fag end and is fixed for defence evidence, if any, or for arguments and as per

the State counsel, during the course of trial, respondent No.3/victim had

supported the prosecution version. 

 CRM-M-2921-2025 (O&M)     -35-

38. Therefore, considering the aforesaid facts and circumstances of

the present case and the conclusion drawn by this Court pertaining to  issue of

law  in the  preceding  paras, the present petition deserves to be dismissed.

39. Consequently, the present petition is dismissed.

40. However, anything observed hereinabove shall not be treated as an

expression of opinion on the merits of the case pending before learned trial

Court and is meant for the purpose of deciding the present petition only. 

41. Before   parting   with   this   judgment,   this   Court   records   its

appreciation towards Mr.  Ashish Bansal,  Advocate, learned  Amicus Curiae,

Ms. Shreya Singh and Ms. Surpreet Kaur, Law Researchers of this Court for

their valuable assistance. 

29.07.2025   (JASGURPREET SINGH PURI)

rakesh JUDGE

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No