JAWAHAR Vs. STATE GOVT OF NCT

JUDGEMENT

(1.) I have heard the learned counsel for the parties. The complainant, mr. Lokesh Kumar Singh and the accused Sh. Jawahar are present. It is contended that the petitioner had not called the respondent as "chamar" but had referred to him as "kumar" as he had been calling him and the complainant had misunderstood the word. In the circumstances, the complainant contends that he does not want to continue proceedings against the petitioner pursuant to his complaint pursuant to which FIR No. 720/2007, under Section 3 of the SC and STC (Prevention and Atrocities) Act, 1989 and Section 506 of IPC was registered at police Station Lajpat Nagar on 17th July, 2007. Let the statement of Mr. Lokesh kumar Singh be recorded.

(2.) THE statement of the complainant has been recorded on oath. He has deposed that he had misunderstood the word "kumar" as "chamar" and he has realized his mistake and in any case he wants that no action should be taken against the petitioner in the facts and circumstances. He has also settled his disputes regarding the monetary claim and nothing is due from the petitioner to the complainant.

(3.) CONSIDERING the facts and circumstances that the parties have settled the matter and in fact the petitioner had not referred the complainant as "chamar" but had been referring to him as "kumar" which was misunderstood by the petitioner, no useful purpose shall be served by continuing the proceeding. It shall also be in the interest of justice to quash the proceedings arising out fir No. 720/2007, under Section 3 of the SC and STC (Prevention and Atrocities)Act, 1989 and Section 506 of IPC, Police Station Lajpat Nagar registered on 17th july, 2007 in the facts and circumstances.