SMT MUNNI DEVI W/O SRI KESHAR SINGH BHAURIYAL AND ORS. Vs. STATE OF UTTARAKHAND, THROUGH SECRETARY HOME, DEHRADUN AND SRI LACHHI RAM S/O SRI TEEKA RAM R/O VILLAGE AND POST DHUNGATOLI, P.S BALUWAKOT TEHSIL DHARCHULA DISTRICT PITHORAGARH

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under section 482 of Cr.P.C, the petitioners have sought quashing of the charge sheet No. 02 of 2011 arisen out of F.I.R. No. 2 of 2011, relating to offences punishable under section 147, 323, 504 and 506 of I.P.C and one punishable under section 3(1)(iii)(iv)(x) of SC & ST (Prevention of Atrocities) Act, 1989, Police Station Baluwakot, pending in the court of Judicial Magistrate, Ist Class, Didihat, District Pithoragarh.

(3.) ON behalf of the petitioners attention of this court is drawn to Annexure -2 to the petition, which is copy of the affidavit filed by Kunti Devi in which she has stated that the incident relates to a quarrel on account of cutting grass and has nothing to do as to her insult for being member of Scheduled Caste. It is also stated in the said affidavit that as to the quarrel relating to cutting of grass parties have entered into compromise.