JASWANT RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure for quashing FIR No. 243 dated 25.12.2009 (Annexure P-1), under Sections 376/511 and 506/509 of the Indian Penal Code ('IPC' for short) and later on added under Sections 3 and 4 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (the Act- for short), registered at Police Station Ranian District Sirsa and subsequent proceedings arising there from.

(2.) Learned Counsel for the petitioner has submitted that now the parties have arrived at a compromise with the intervention of the relatives and respectables of the area. Parties have got adjoining land.

(3.) Respondents No. 2 and 3, who are present in Court in person along with their counsel, have admitted the factum of decision taken during panchayat (Annexure P-4) and have tendered their affidavits. As per which, they have no objection in case the FIR is ordered to be quashed.