NITIN KUMAR AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) THE present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Nitin Kumar, Sh. Narender Kumar and Smt. Nirmala Devi for quashing of FIR No. 415/2013 dated 29.07.2013, under Section 3(1)(10) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 registered at Police Station Dabri, South West Delhi on the basis of the settlement agreement dated 09.12.2013 arrived at before the Delhi High Court Mediation & Conciliation Centre, between the petitioners, the respondent no.2 namely, Smt. Shanti Devi and the daughter of respondent no.2, namely, Bhagwati.

(2.) LEARNED Additional Public Prosecutor for respondent -State submitted that the complainant/first -informant respondent No. 2, present in the Court has been identified by her counsel.

(3.) IN Gian Singh v. State of Punjab : (2012) 10 SCC 303 Apex Court has recognized the need of amicable resolution of disputes in cases like the instant one, by observing as under: -