As per case facts, the Applicants sought to quash an FIR for offences under POCSO Act, IPC, and Prohibition of Child Marriage Act. The FIR was lodged by a 16-year-old ... victim alleging marriage and a physical relationship with Applicant No.1 (25 years old) with her consent, and both families approved the marriage. The victim was a minor at the time of marriage and childbirth. The Applicants argued it was an adolescent love affair, and proceedings should be quashed to prevent a rift. The APP opposed, citing the victim's minor age and irrelevant consent. The question arose whether consensual adolescent relationships should be criminalized under the POCSO Act, especially regarding the age of consent, a matter currently pending before the Apex Court. Finally, the High Court rejected the application, stating that until the Apex Court issues final directions on decriminalizing adolescent relationships and clarifies the age of consent, the consent of a minor is irrelevant, and the acts cannot be overlooked.