XYZ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is the first informant. A First Information Report was registered at the instance of the appellant for the offences punishable under Ss. 376(2)(N) and 506 of the Indian Penal Code, 1860 (for short, 'the IPC'). The offences under Sec. 3(1)(R), 3(1)(w) and 3(2)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'the Atrocities Act') were also alleged. The second respondent is the accused named in the FIR. A charge sheet was filed against the second respondent for the said offences.

(3.) The second respondent filed a petition before the High Court for quashing the charge sheet based on the settlement allegedly arrived at between the parties. The High Court, by the impugned judgment and order, has proceeded to quash the criminal proceedings with a direction that the compensation received by the appellant under the Atrocities Act shall be refunded to the concerned authority.