NARENDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC') has been filed by petitioners Narender Kumar, Gopal Singh and Balvinder Singh, on the basis of compromise deed (Annexure P-3) arrived at between them and respondent No.4-Mahender Singh, for quashing of FIR No.19 of 2020, dtd. 10/3/2020, registered in Police Station Janjehli, District Mandi, H.P., under Ss. 323 and 504 read with Sec. 34 of the Indian Penal Code (in short 'IPC') and Ss. 3(1)(r)(s) and 3(2)(va) of the Scheduled Caste and Scheduled Tribe(Prevention of Atrocities) Act, 1989 (hereinafter referred to as the 'SC and ST Act') and consequent proceedings arising thereto.

(2.) Accused-petitioners-Narender Kumar, Gopal Singh, Balvinder Singh and complainant-respondent No.4-Mahender Singh are present in person in the Court today, who have been identified by their respective learned counsel. Statements of respondent No.4- Mahender Singh as well as petitioners-Narender Kumar, Gopal Singh and Balvinder Singh, on oath, have been recorded today in the Court.

(3.) In his statement complainant-respondent No.4 Mahender Singh has stated that he and petitioners-accused are residents of nearby villages and they all belong to one area i.e. Thunag and were known to each other and unfortunate incident had happened when he was driving Scooter and petitioners coming behind him were trying to overtake his Scooter, but could not do so for narrow road. He has further stated that after the incident, they have again developed cordial relations with each other and are in good talking terms and petitioners have realized their mistake and he has decided to pardon them for continuing good relations.