BHOPAL SINGH Vs. STATE

JUDGEMENT

(1.) ISSUE notice to respondents. Mr. Vats accepts notice on behalf of State and Mr. Yadav accepts notice on behalf of respondent Nos 2 to 3. Petitioner and respondent Nos. 2 to 3 are present with their counsel and contend that the matter has been resolved amicably between the parties. The petition is filed by the complainant and petition is supported by the affidavit of the complainant/petitioner. Learned counsel for the parties contend that no useful purpose shall be served in continuing the proceedings pursuant to FIR no. 499/2006 under Sections 323/506/34 of Indian Penal Code and Section 3 of The sc and ST (Prevention of Atrocities) Act, 1989 registered at Police Station mandir Marg.

(2.) LEARNED counsel for the parties also contend that the petitioner and respondent Nos. 2 to 3 belong to rival factions and since there has been peace amongst themselves on account of settlement, it will be in the interest of justice to quash the said FIR and all the proceedings emanating therefrom against respondent Nos. 2 to 3.

(3.) LEARNED Additional Public Prosecutor, Mr. Vats, has also no objection to the quashing of the FIR. Consequently, in the totality of facts and circumstances, FIR No. 499/2006 under Sections 323/506/34 of Indian Penal Code and Section 3 of The SC and ST (Prevention of Atrocities) Act, 1989 registered at Police Station Mandir Marg, and all the proceedings emanating therefrom against respondent Nos. 2 to 3 are quashed. The petition is disposed of.