AASIM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant petition, under Section 482 of the Code of Criminal Procedure, 1973 (for short the "Code") has been filed by the petitioners for quashing the charge-sheet dated 03.07.2019 filed in F.I.R. No. 81 of 2019 under Sections 323, 452, 504 and 506 of I.P.C. and Section 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, the summoning order dated 15.07.2019 as well as the consequential orders passed by the learned trial Court and the entire proceedings of Special Sessions Trial No. 177 of 2019 "State v Aseem and others" pending in the Court of learned Special Sessions Judge, Rudrapur, Udham Singh Nagar on the ground of amicable settlement between the parties.

(2.) Heard learned counsel for the parties and perused the records.

(3.) In this case the F.I.R. was lodged by respondent no. 2 on 19.06.2019 under Sections 323, 452, 504 and 506 of I.P.C. and Section 3(1)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989. According to it, on 18.06.2019 at 09:00 P.M., when respondent no. 2 was at her sister's house, the petitioners pelted stones and bricks on her and abused her with caste related words. The respondent no. 2 was rescued by neighbours.