DHARMAINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Prayer in this petition is for quashing of Complaint No. 50, dated 30.11.2010 , titled as Sardool Singh v. Dharminder Singh and others (Annexure P-1); the order, dated 23.5.2011 (Annexure P-2), passed by the learned Judicial Magistrate Ist Class, Bathinda, summoning the petitioner to face trial for the offence under Section 3(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, and the consequential proceedings arising therefrom, on the basis of compromise.

(2.) Vide order dated 13.7.2012, the Coordinate Bench of this Court had directed all the concerned parties to appear before the Trial Court for getting their respective statements recorded with regard to the compromise (Annexure P-3) and affidavit (Annexure P-4). The said Court was also directed to send its report to this Court on or before the date fixed.

(3.) In compliance of the above, the petitioner, Dharmainder Singh, as well as respondent No. 2, Sardul Singh, did appear before the learned Court below and made their respective statements with regard to compromise. The report from learned Additional District and Sessions Judge, Bathinda, has also been received in that regard.