PREM CHAND Vs. STATE OF H.P

JUDGEMENT

(1.) The petitioners No.1 to 7, who were arraigned as accused, on the basis of complaint made by the complainant-respondent No.2, on whose statement the Police registered the FIR, have come up before this Court under Section 482, Code of Criminal Procedure, 1973, for quashing the proceedings because the complainant has compromised the matter with all the accused persons-petitioners.

(2.) Learned counsel for the petitioners on instructions prays that the matter stands compounded in terms of the compromise deed dated 31.8.2020, Annexure P/2. Ld. Counsel for the complainant also admits the compromise.

(3.) The facts relevant to decide the present petition are that on 16th August, 2020, the concerned Police Station received a complaint from 2nd respondent Shri Kashmir Singh about petitioners No.1 to 7 inflicting beatings upon him and using derogatory language in violation of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989. On such complaint, the police registered the FIR mentioned above. All the accused have filed this quashing petition on the grounds that they have compromised the matter with the complainant. They have also annexed a copy of the said compromise deed, Annexure P/2.