MANJARI NEHRU KAUL , J.
1. The instant petition is for quashing of FIR No.69, dated 18.08.2021, lodged under Sections 354- A and 354-D IPC and Section 12 of the POCSO Act registered at Police Station Sadar Kurali, District SAS Nagar and the consequential proceedings arising out of the same, on the basis of compromise dated 09.09.2021 (Annexure P-2) arrived at, between the parties.
2. Vide order dated 04.10.2021 of this Court, the parties were directed to appear before the learned trial Court/Illaqa Magistrate on 26.10.2021 to get their statements recorded regarding the compromise arrived at, between them.
3. Though report has been received from the trial Court qua the parties having arrived at a compromise, however, in the wake of charges having been framed against the petitioner under Sections 354- A and 354-D IPC and Section 12 of the POCSO Act during the interregnum period, this Court is not inclined to quash the FIR in question on the basis of compromise.
4. Dismissed.
