RANJIT SINGH Vs. KULWINDER KAUR AND ANOTHER

JUDGEMENT

(1.) Ranjit Singh, the petitioner has brought this petition under the provisions of section 482 Cr. P.C., for quashing of complaint No. 5 dated 28.8.2009 filed by Kulwinder Kaur against the petitioner (Annexure P1) for an offence punishable under section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, "the Act") and section 295-A of Indian Penal Code pending in the court of learned Judicial Magistrate Ist Class, Batala along with all the subsequent proceedings arising out of the same, on the basis of compromise (Annexure P2) arrived at between the parties.

(2.) Vide orders dated 16.8.2012, passed by this court, the parties were directed to appear before the Illaqa Magistrate on 4.9.2012 in order to make statements with regard to the compromise arrived at between them. Judicial Magistrate Ist Class, Batala statements of the parties and submitted his report vide letter dated 5.9.2012. According to him, the parties have compromised the matter.

(3.) Learned counsel for the respondents have no objection to the allowing of the prayer.