SHIVRAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE instant petition is for quashing of FIR No. 61 dated 14.10.2013 registered under Sections 3(1)(4) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, Police Station Nandgarh, District Bathinda and the consequent proceedings arising out of the same, on the basis of written compromise arrived at between the parties.

(2.) REPORT has been received from the trial Court after statements of the parties was recorded regarding the compromise. The trial Court has reported that the compromise is voluntary and without any pressure or coercion. The trial Court has also sent copy of the statements of parties.

(3.) NO useful purpose would be served to keep the FIR pending.